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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Jharkhand - Subsection

Section 1(3) in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(3)It shall come into force on such date or dates as the State Government may, by notification in the official Gazettes, appoint and different dates may be appointed for different areas.