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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(3)(b) in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951

(b)in the case mentioned in sub-clause (ii) of clause (f) of the said sub-section, as soon as possible after the raiyat has deposited with the Collector the amount referred to in the said sub-clause.