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

State of Bihar - Subsection

Section 28(1) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(1)The State Government may,by notification published in the Official Gazette, apply the provisions of this Chapter to such area or areas as it may specify.