Section 28(2)(iii) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

(iii)If the land-holder is a minor or a person of unsound mind,the return required under this section shall be submitted by his guardian.

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