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[Cites 0, Cited by 0] [Section 67(1)] [Section 67] [Entire Act]

State of Bihar - Subsection

Section 67(1)(g) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(g)being a landlord, or the agent of a landlord, fails to supply a newly appointed village headman either with original or with certified copies of the jamabandi and the record-of rights within the period specified in Section 8, or