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[Cites 0, Cited by 6] [Section 6(1)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(1)(c) in The Bihar Land Reforms Act, 1950

(c)[ lands used for agricultural or horticultural purposes forming the subject-matter of a subsisting mortgage on the redemption of which the intermediary is entitled to recover khas possession thereof;] [Substituted by Act 16 of 1959.]