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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jharkhand - Subsection

Section 12(1) in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(1)After the draft consolidation scheme has been prepared, the Assistant Consolidation Officer shall publish the scheme in the Unit and give a general notice that all the raiyats may obtain relevant extract of the scheme free of cost.