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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(2) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(2)If he fails to submit the return and select the land within the period specified in sub-section (1), the Collector may obtain the necessary information through such agency as he thinks proper.