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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(8) in The Bihar Bhoodan Yagna Act, 1954

(8)[ The Collector may at any time transfer a petition filed under sub-section (2) to any other Revenue Officer, within his jurisdiction, for disposal.] [Added by Act 15 of 1959 as sub-section (7) and renumbered as (8) by Act 14 of 1965.]