Section 3(3)(a) in The Bihar Bhoodan Yagna Rules, 1955

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State of Jharkhand - Subsection

Section 3(3)(a) in The Bihar Bhoodan Yagna Rules, 1955

(a)notice in Form II together with a copy of the danpatra shall be affixed at a conspicuous place in the village as well as in the Office of the Gram Panchayat, if any, within whose local limits the donated land is situated,

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State of Jharkhand - Subsection

Section 3(3)(a) in The Bihar Bhoodan Yagna Rules, 1955