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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(3) in The Bihar Gramdan Act, 1965

(3)Where a part of a revenue-village has been registered as a separate revenue village under sub-section (2), the Collector shall also cause the common lands in the first mentioned revenue village to be divided by metes and bounds and apportioned between the two revenue villages to such extent and in such manner as may be prescribed.