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[Cites 0, Cited by 0] [Section 7D] [Entire Act]

State of Bihar - Subsection

Section 7D(ii) in Bihar Land Reforms Rules, 1951

(ii)A general notice prescribed in sub-rule (i) shall be served by posting a copy of it in the presence of not less than two persons at some conspicuous place in each village comprising the lands under settlement as well as by beat of drum. Such notice shall be served at least fifteen days previous to the date fixed for enquiry.