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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Bihar - Subsection

Section 48(2) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(2)The forms may be sold in books with the leaves consecutively numbered or otherwise as the [State] [Substituted by para 4 (1) of the ALO for 'Provincial'] Government thinks fit.