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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jharkhand - Subsection

Section 25(2) in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(2)A raiyat aggrieved by the reduction made under sub-section (1) may, within 15 days of the date of publication of the draft consolidation scheme under Section 12, file an objection before the [Assistant Director] of Consolidation whose order thereon shall be final.]