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[Cites 0, Cited by 0] [Section 51A] [Entire Act]

State of Bihar - Subsection

Section 51A(2) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963

(2)The notice mentioned in sub-rule (1) shall be sent to the person or persons concerned by registered post with acknowledgement due which shall be conclusive evidence of the service of the notice.