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[Cites 0, Cited by 0] [Section 33(15)] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(15)(c) in Bihar Land Reforms Rules, 1951

(c)[ In case there is a dispute as to succession with respect to the interest of the deceased Compensation-holder and in every case where the total quantum of compensation exceeds five thousand rupees, the parties claiming to be the successors-in-interest of the deceased Compensation-holder shall be asked to produce a certificate of succession as provided in the Indian Succession Act, 1925 (Act XXXIX of 1925). Thereafter the Bonds shall be revalidated and the amount payable in cash shall be calculated afresh in accordance with the certificate of succession and the procedure laid down in clauses (a) and (b) shall be followed.] [Substituted by G.S.R. 44, dated 1.4.1974.]