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[Cites 0, Cited by 11] [Section 16(3)] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(3)(ii) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(ii)On such deposit being made the co-sharer or the raiyat shall be entitled to be put in possession of the land irrespective of the fact that the application under clause (i) is pending for decision: