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[Cites 0, Cited by 0] [Section 99A] [Entire Act]

State of Bihar - Subsection

Section 99A(5) in The Cess Act, 1880

(5)Notwithstanding anything contained in sub-sections (1) and (2), the Collector may, at any time after the publication of the notification in respect of the estate or tenure under Section 99, seize the said documents, papers or registers and retain them in his possession for so long as he requires them for the management of the estate or tenure.]