Section 33(15)(e) in Bihar Land Reforms Rules, 1951

[Cites 0, Cited by 0] [Section 33(15)] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(15)(e) in Bihar Land Reforms Rules, 1951

(e)If the question of succession is not decided within a period of three years from the death of the compensation-holder, the Collector shall return the bonds to the Public Debt Office as prescribed in sub-rule (7).]

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State of Bihar - Subsection

Section 33(15)(e) in Bihar Land Reforms Rules, 1951