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[Cites 0, Cited by 0] [Section 7B] [Entire Act]

State of Bihar - Subsection

Section 7B(ii) in Bihar Land Reforms Rules, 1951

(ii)An outgoing proprietor or tenure-holder of an estate or tenure vested in the State may, of his own motion, and without being so required by the Collector by an order referred to in sub-rule (i) above, file such application before the Collector furnishing the particulars prescribed in Form K.