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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of Bihar - Subsection

Section 58(2)(d) in Bihar Disqualified Owners' (Management of Property) Act, 1952

(d)prescribing what reports shall be made from time to time by Collectors on the condition of the disqualified owner and his property;