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

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

State of Bihar - Subsection

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

(o)[ the procedure to be followed by the Tribunal under sub-section (3) of Section 12, Section 31 or sub-section (4) of Section 32;] [Substituted by Act 15 of 1974.]

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State of Bihar - Subsection

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