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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jharkhand - Subsection

Section 4(1) in Bihar Displaced Persons Rehabilitation (Acquisition of Land) Act, 1950

(1)As soon as may be after the publication of the notification under Section 4, the competent authority shall cause to be served a notice to the same effect in the prescribed form and in the prescribed manner on the owner of the land and also on the occupier where the owner is not in occupation of the land.