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State of Jharkhand - Section

Section 22 in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

22. Application of certain laws barred.

- The provisions of any other law for the time being in force, imposing restrictions on, or providing for the payment of landlord's registration fee for the transfer of any land, shall not apply to transfers involved in carrying out any scheme of consolidation of holdings under this Act.