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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(2)(c) in The Land Registration Act, 1876

(c)any land being the property of [the Government] [Substituted by A.L.O.] of which the Board shall have directed the separate entry on the general register hereinafter mentioned [or on any other register prescribed for the purposes by Rule made under this Act] [Added by Bengal Act 2 of 1906.];