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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(3)(i) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(i)Where the allotments made under Section 11 are not modified under Section 12A and are confirmed under sub-section (1), the entries contained in the extracts issued under sub-section (1) of Section 12, shall, except as provided by or under this Act, be treated as final allotment orders for the raiyats and under raiyats concerned.