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

State of Bihar - Subsection

Section 20(3) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(3)No transfer in contravention of sub-section (1) or (2) shall be registered, or shall be in any way recognised as valid by any Court, whether in exercise of civil, criminal or revenue jurisdiction.