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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Bihar - Subsection

Section 4A(2) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(2)Where a notification has been cancelled in respect of any unit under sub-section (1) such area shall, subject to the final orders relating to the correction of land record, if any, passed on or before the date of such cancellation, cease to be under consolidation operations with effect from the date of the cancellation.]