Section 20(1)(ii) in Bihar Money-Lenders Act, 1974

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(1)(ii) in Bihar Money-Lenders Act, 1974

(ii)shall exempt one acre, and may exempt any further portion of such land if the area of such land exceeds three acres; provided that the total area exempted from sale does not exceed one third of the total area of such land; and

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State of Bihar - Subsection

Section 20(1)(ii) in Bihar Money-Lenders Act, 1974