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[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(5)(ii) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(ii)No document purporting to surrender the land shall be registered by the registering authority under the Indian Registration Act, 1908 (XVI of 1908), unless the document is accompanied with the permission of the Collector approving the surrender.