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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(6) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(6)The provisions of sub-sections (2) and (5) shall apply also to an under raiyat holding land on the date of the commencement of this Act under a raiyat who on such date did not hold land in excess of the ceiling area.