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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(2)(b) in Bihar Privileged Persons Homestead Tenancy Act, 1947

(b)the procedure to be_followed in dealing with applications referred to in clause (a) and in inquiries about matters arising out of such applications.