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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(4) in The Bihar Gramdan Rules, 1966

(4)The Chairman shall, within a month of the receipt of the declaration, publish a copy of the same along with a notice in Form III by affixing it at a conspicuous place in a village to which it relates and in the office of the Gram Panchayat, if any, within whose local limits the donated land is situated. Copies of such notice shall also be served on the donors.