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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(2) in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951

(2)On receipt of an application under sub-section (1), the Collector shall fix a date for investigating the matter and shall summon the party against whom the application is made to appear and answer the same.