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[Cites 0, Cited by 38] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(b) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(b)no suit or other legal proceeding in respect of any land in such areas shall be entertained in any court, and in calculating period of limitation applicable to such suits and proceedings such period shall not be counted :