Section 26(8)(a) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963

[Cites 0, Cited by 0] [Section 26(8)] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(8)(a) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963

(a)When a compensation assessment roll has been finally published under sub-section (5) or sub-section (6) the Collector shall, within a period of 30 clear days from the date on which the roll is declared to have been finally published, endorse a certificate thereon stating the date of final publication thereof and shall date and subscribe the same in Form L.C. 22.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 26(8)(a) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963