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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(3) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(3)Separate draft compensation assessment rolls shall be prepared and published under sub-section (2) for different land-holders:Provided that it shall not be obligatory on the Collector to prepare a separate draft compensation assessment-roll for different members of an undivided Hindu family.