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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Bihar - Subsection

Section 43(2)(k) in The Bihar Land Reforms Act, 1950

(k)[ the particulars to be prescribed under clause (d) of sub-section (1) and the rates of the cost of collection to be prescribed under subsection (2) of Section 25;] [Substituted by Act 15 of 1974.]