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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(2)(ii) in Bihar Special Survey and Settlement Act, 2011

(ii)Any revision, which is still pending for order or decision under section 108 of Bihar Tenancy Act, 1885, shall be heard and decided within a period of 12 (twelve) months from the date of coming into force of this amendment Act in accordance with the provisions of Bihar Tenancy Act, 1885 as if the said provisions have not been superseded under this Act.