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[Cites 0, Cited by 17] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(3) in The Bihar Land Reforms Act, 1950

(3)When there are two or more such creditors, the Claims Officer shall also settle the order in which each creditor is entitled to receive the amount due to him. In doing so he shall be guided by the appropriate provisions of the Transfer of Property Act. 1882 (Act 4 of 1882).