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[Cites 0, Cited by 0] [Section 12B] [Entire Act]

State of Jharkhand - Subsection

Section 12B(i) in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(i)the Consolidation Officer, to revise the draft consolidation scheme, after giving to the raiyats or under raiyats concerned a reasonable opportunity of being heard or to remand the same to the Assistant Consolidation Officer with such directions as the Consolidation Officer may consider necessary; and