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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jharkhand - Subsection

Section 16(3) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958

(3)The appraisement mention in sub-rule (2) shall be made in presence of raiyats concerned unless they fail to attend despite general notice which shall be given by beat of drum in the unit.