Section 3(5)(ii) in Bihar Land Reforms Rules, 1951

[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(5)(ii) in Bihar Land Reforms Rules, 1951

(ii)if the notice or order relates to any estate or tenure, by affixing such notice or order to a conspicuous place in the estate or tenure to which the notice or order relates.

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State of Bihar - Subsection

Section 3(5)(ii) in Bihar Land Reforms Rules, 1951