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[Cites 0, Cited by 1] [Section 10(1)] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(1)(a) in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951

(a)in case possession of the land has not been delivered under sub-section (3) of Section 7, at any time after the passing of the order under clause (f) of sub-section (1) of Section 7, objecting to the delivery of possession of such land to the raiyat;