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[Cites 0, Cited by 0] [Section 33(15)] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(15)(d) in Bihar Land Reforms Rules, 1951

(d)[ Even if the total quantum of compensation does not exceed five thousand rupees but the parties file a certificate of succession under the Indian Succession Act the procedure prescribed in clause (b) shall be followed. [Inserted by Notification No. 8226-LR, dated 28.10.1967.]