Section 43(2)(d) in The Bihar Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Bihar - Subsection

Section 43(2)(d) in The Bihar Land Reforms Act, 1950

(d)[ the authority to which an appeal shall lie under the proviso to clause (cc) and the proviso to clause (hh) of Section 4, and Section 8, and the procedure to be followed in disposing of such appeal;] [Substituted by Act 15 of 1974.]

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State of Bihar - Subsection

Section 43(2)(d) in The Bihar Land Reforms Act, 1950