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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(7) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(7)On the final publication of the statement the land specified therein as the land which the land-holder shall surrender shall be deemed to be surplus land and the provisions of Section 15 and the other provisions of this Act which apply to surplus land shall, so far as may be, apply thereto.