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[Cites 0, Cited by 0] [Section 29A] [Entire Act]

State of Jharkhand - Subsection

Section 29A(2) in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(2)The consolidation scheme recognised under sub-section (1) shall be deemed to have been prepared and confirmed under the provisions of this Act, and shall be enforced thereunder.]