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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Bihar - Subsection

Section 3A(2) in The Bihar Land Reforms Act, 1950

(2)It shall be lawful for the State Government, if it so thinks fit, to issue, from time to time, a notification of the nature mentioned in sub-section (1) in respect of the intermediary interests situate in a part of the State specified in the notification and, on the publication of such notification, all intermediary interests situate in such part of the State shall have passed to and become vested in the State.