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State of Bihar - Section

Section 6 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

6. Landlord to report the death of village headman.

- When the village headman of a village which is not has, dies, the landlord of the village shall report the fact within three months of its occurrence to the Deputy Commissioner with a view to the appointment of a village headman in the prescribed manner.