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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(4) in The Bihar Gramdan Rules, 1966

(4)The common lands of the original revenue village shall be apportioned as far as possible, proportionately according to ares of the two parts of the divided villages in such a manner as to provide for their continuity to the particular part of the village.