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[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(5)(i) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(i)If any sub-lessee wishes to surrender the land sub-let to him under this section, he shall submit an application to the Collector and the Collector shall, if he is satisfied that the proposed surrender is being made voluntarily, accord permission thereto and register the same in the prescribed manner: