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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(1)(b) in The Bihar Gramdan Act, 1965

(b)the Gram Sabha, a landless Gramdan Kisan holding land adjoining to land to be transferred or mortgaged, a land less Gramdan Kisan of the village, other Gramdan Kisan holding and adjoining the land to be transferred or mortgaged shall have the right of preemption in that order over every such transfer or mortgage.