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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(2)(a) in Bihar Privileged Persons Homestead Tenancy Act, 1947

(a)When the Collector has passed an order under sub-section (1), he shall pass a further order restoring the transferred property to the transferor or to his heir or legal representative.