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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(iii) in The Bihar Fish Jalkar Management Act, 2006

(iii)If the settlement of Jaikar/Jalkars is cancelled before the completion of the period of five years, then its settlement shall be done again within two months for the remaining period of five years.