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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(2) in Bihar Lift Irrigation Act, 1956

(2)A public notice shall be affixed for the recovery of rent in such area in all the offices of the Gram Panchayats, police stations, offices of the Anchal Adhikari and in all Gram Cutcheries of the State Government and the substance of the notice shall be announced by beat of drum in all the village falling in the notified area and this substance shall be published in two consecutive number of two newspapers circulating in the area.]