Section 7(3)(a) in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951

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State of Bihar - Subsection

Section 7(3)(a) in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951

(a)in the case mentioned in sub-clause (i) of clause (f) of sub-section (1), as soon as possible after the raiyat has deposited with the Collector the sum mentioned in the said sub-clause; and

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State of Bihar - Subsection

Section 7(3)(a) in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951