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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(3)(b) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(b)the Assistant Director of Consolidation, where the allotments have been modified, and the same shall, except as otherwise provided by or under this Act, be the final allotment orders for raiyats and under raiyats concerned.]