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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(1) in The Bihar Gramdan Act, 1965

(1)Where a part of revenue village has been declared to be Gramdan village under this Act, the Gram Sabha of the Gramdan village may file an application before the Collector of the district for separating that part from the rest of the revenue village and for registering the same as a separate revenue village.]