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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Jharkhand - Subsection

Section 30(2) in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(2)No decree or order shall be passed by any Court in respect of any land included in any consolidation holding so as to create or leave a fragment.] [Substituted by Bihar Act 27 of 1975.]