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

State of Bihar - Subsection

Section 3(7)(b) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963

(b)if the notice or order relates to any land, by affixing such notice or order to a conspicuous place on the land or the homestead where the land-holder ordinarily relates.