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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(2) in The Bihar Bhoodan Yagna Act, 1954

(2)If no written objection is filed within the period mentioned in sub-section (1), the Revenue Officer shall make a summary inquiry in the prescribed manner as to the right, title and interest of the donor in such land and his competency to make a gift.