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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(2)(ii) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(ii)The application shall be accompanied with a notice in the prescribed form in triplicate and with the prescribed fee for service of the notice on the under-raiyat.