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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(3) in The Bihar Gramdan Act, 1965

(3)Where the conditions mentioned in sub-section (1) are not satisfied within a reasonable time, the Chairman, may, by order, declare in the manner prescribed, that the village is not qualified to be a Gramdan village and thereupon every declaration made under Section 5 and filed under Section 7 shall notwithstanding that it has been confirmed, cease to have effect.]