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[Cites 0, Cited by 0] [Section 6C] [Entire Act]

State of Bihar - Subsection

Section 6C(2) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958

(2)Besides reservation of land for extension of Abadi including areas for Abadi site for members of schedule caste and scheduled tribe and landless labourers in the village land may be reserved according to the needs of each unit for the following public purposes:-