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[Cites 0, Cited by 2] [Section 43] [Entire Act]

State of Bihar - Subsection

Section 43(2) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(2)No order of the Board of Revenue, [x x x] [Word 'Commissioner' omitted by Act 22 of 1976.] the Appellate Authority or the Collector made under this Act, shall be questioned in any Court.