Section 43(2)(c) in The Bihar Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Bihar - Subsection

Section 43(2)(c) in The Bihar Land Reforms Act, 1950

(c)the procedure to be followed in determining fair and equitable rent in respect of certain lands deemed to be settled with [an intermediary] [Inserted by Act 20 of 1954.] under Sections 5, 6 or Section 7;

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State of Bihar - Subsection

Section 43(2)(c) in The Bihar Land Reforms Act, 1950