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

State of Bihar - Subsection

Section 6(7) in The Bihar Gramdan Rules, 1966

(7)If the Chairman is satisfied that the village is not qualified to be declared a Gramdan Village, he shall allow three months time for filing fresh declarations under Sections 4 and 5 and even after disposal of the such declarations, the Chairman is satisfied that the village is not qualified to be declared a Gramdan Village, he shall pass orders as such in Form X which shall be published in the Official Gazette as soon as possible.