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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(3)(i) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958

(i)in fixing the [valuation] [Substituted for words 'Market value' by S.O. 1461 dated 26.8.1976.] of lands, houses, buildings, wells, etc., at the time of the preparation of the register of lands under section 9;