Section 38(1)(iv) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

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State of Bihar - Subsection

Section 38(1)(iv) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(iv)The Collector shall then make an order declaring that the excess land is acquired by the State Government and on such declaration being made, the land shall be deemed to have vested in the State with effect from the date of such declaration:

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State of Bihar - Subsection

Section 38(1)(iv) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961