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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(b) in The Bihar Bhoodan Yagna Act, 1954

(b)the grant of lands to landless persons [or to a village community, Gram Panchayat, or a Co-operative Society organised by the Committee] [Inserted by Bihar Act 15 of 1959.] and restrictions and conditions attached to such grant;