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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(6) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963

(6)The Collector shall record a summary of the evidence tendered and briefly state the reasons for coming to a decision regarding the principle amount and the interest.