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[Cites 0, Cited by 1] [Section 16(2)] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(2)(a) in The Bihar Land Reforms Act, 1950

(a)he shall ascertain the amount of the principal originally advanced in each case irrespective of the closing of accounts, execution of fresh bonds, of decree or order of a Court;