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[Cites 0, Cited by 3] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(2) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(2)[ The provision of sub-section (1) shall take effect from the date of the notification under sub-section (1) of Section 3 has been issued.] [Added by Bihar Act, 35 of 1982.]