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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Bihar - Subsection

Section 34(2) in The Bihar Land Reforms Act, 1950

(2)Subject to the provisions of this Act and any Rules which may be made by the State Government in this behalf, it shall be the duty of the Commission to advise the State Government generally with regard to the agrarian policy which the State Government may from time to time follow in administering the system of land-tenure in this State.