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[Cites 0, Cited by 1] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(1) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(1)A revision shall lie to the Board of Revenue from any appellate order passed by a Collector [or a Commissioner] [Inserted by Act 1 of 1973.] within thirty days of such order.