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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(b) in Bihar Privileged Persons Homestead Tenancy Rules, 1948

(b)An application to be made either by a landlord or by a privileged tenant under sub-section (1) of Section 6 for determination of a fair and equitable rent for the holding shall be in Form B.