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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(2)(iii) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963

(iii)the office of the Gram Panchayat within whose jurisdiction the land or part thereof is situate.