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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(2)(a) in Bihar Privileged Persons Homestead Tenancy Act, 1947

(a)the form of applications under sub-section (1) of Section 5, sub-section (1) of Section 6, first proviso to sub-section (1) of Section 8, subsection (1) of Section 13 and sub-section (1) of Section 15, and the particulars to be contained in such applications;