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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Bihar - Subsection

Section 38(1)(ii) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(ii)If the Collector holds that there is any excess area which should be acquired, he shall give the person concerned a reasonable time to select any land of his equivalent to such excess area.