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[Cites 0, Cited by 0] [Section 6D] [Entire Act]

State of Bihar - Subsection

Section 6D(5) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958

(5)The Assistant Consolidation Officer shall get separate case files opened in respect of each of the two categories of objections mentioned in sub-clauses (a) and (b) of sub-rule (4).