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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(3)(ii) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(ii)that he has used the land in a manner which renders it unfit for the purposes of the tenancy: or