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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Bihar - Subsection

Section 50(2) in The Bihar irrigation Act, 1997

(2)A public notice shall be affixed for the recovery of rent in such area in all the offices of the Gram Panchayats, Police Station, office of the Anchal Adhikaris and in all Cutcheries of the State Government and the substance of the notice shall be announced by beat of drum in all the village falling in the notified area and the substance shall be published in two consecutive number of two newspapers circulating in the area.