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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(2)(b) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(b)The exemption under this sub-section shall be valid only so long as the purpose mentioned therein continue to be carried out.