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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(2)(iv) in Bihar Special Survey and Settlement Act, 2011

(iv)However, no fresh proceedings shall be instituted under Section 106 or fresh revision under Section 108 and no fresh application under Section 108A of Bihar Tenancy Act, 1885 shall be entertained by revenue officer.]