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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jharkhand - Subsection

Section 3(2) in Bihar Displaced Persons Rehabilitation (Acquisition of Land) Act, 1950

(2)The publication of a notification under the provisions of Section 4 of the Land Acquisition Act, 1894, for the acquisition of land for the purposes specified in sub-section (1), before the commencement of this Act, shall be deemed to be publication of the notification under sub-section (1).