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State of Bihar - Section

Section 13 in The Bihar Gramdan Rules, 1966

13. Landless person under Section 20.

- For the purposes of Section 20, the expression "landless person" shall have the same meaning as defined in clause (gha) or Rule 2 of the Bihar Bhoodan Yagna Regulations, framed under Section 24 of the Bihar Bhoodan Yagna Act, 1954 (Bihar Act XXII of 1954).