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State of Bihar - Section

Section 38 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963

38. Procedure when the Bond is lost, stolen, etc.

- Save as provided in these Rules, the Bonds shall be subject to the provisions of the Public Debt Act, 1944, and the Public Debt (Compensation) Bonds Rules, 1954.