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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(1) in The Bihar Bhoodan Yagna Rules, 1955

(1)The Revenue Officer shall enter every objection filed under Rule 3 in the register in Form III and fix a date for its hearing of which a public notice in Form IV shall be given calling upon persons interested to attend the inquiry and produce such evidence oral or documentary as they may choose to adduce in support of their claims or objections.