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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Bihar - Subsection

Section 55(3) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963

(3)Where no application is received within the period prescribed under sub-rule (1), the Collector or the appropriate authority shall proceed to substitute the name of the legal representative on his own motion.