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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jharkhand - Subsection

Section 7(7) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958

(7)Every member of a Village Advisory Committee on his appointment shall be informed of this appointment by a letter and the names of such members shall be published in the village by issuing a general notice in Form V.