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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(5)(vi) in The Bihar Irrigation and Flood Protection, (Betterment Contribution) Rules, 1961

(vi)All notices and processes issued in connection with the hearing of objections shall be served in the manner prescribed for the service of the notice of demand under Rule 7.