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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(3)(ii) in The Bihar Gramdan Act, 1965

(ii)that appeals, petitions or other applications with reference to any such tax, fee or sum which are pending on the date of such notification shall be disposed of by the Gram Sabha.