Section 28(5)(iii) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

[Cites 0, Cited by 0] [Section 28(5)] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(5)(iii) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(iii)The Commissioner of the division may, at any time, on his own motion or on an application made by the said person revise any order of the Collector imposing any fine and the order of the Commissioner on such revision shall be final.

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State of Bihar - Subsection

Section 28(5)(iii) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961