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[Cites 0, Cited by 0] [Section 44O] [Entire Act]

State of Bihar - Subsection

Section 44O(3) in The Bihar Co-operative Societies Act, 1935

(3)A notice under sub-section (1) published in the manner prescribed, shall for the purpose of this Act, be deemed to be proper notice to all persons having or claiming interest in the land to be improved, or offered as security for the loan.