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[Cites 0, Cited by 52] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(1) in The Bihar Land Reforms Act, 1950

(1)The State Government may from time to time, by notification [ ] [For notification declaring certain estates and tenures vested in the State under the Act, See B.O.R.O., Volume I Part VIII.], declare that the estates or tenures of a proprietor or tenure-holder, specified in the notification, have passed to and become vested in the State.