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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(2)(j) in The Bihar Gramdan Act, 1965

(j)the principles to be followed in recovering any payment due to the Gram Sabha, on account of encumbrances or of any land revenue, rent, cesses, rates and other dues, on the date of vesting of any land from the owners concerned who donated the land by way of Gramdan;