Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 8A in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 8A. [ Proceeding not to be invalidated. [Inserted by Act 22 of 1976.] - No proceeding shall be invalid merely because of any irregularity in the publication of any notice under Section 6 or Section 8.]
