Section 26(8)(b) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963

[Cites 0, Cited by 0] [Section 26(8)] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(8)(b) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963

(b)If after the final publication and certification, any bona fide mistake is detected, the Collector may correct it after giving the parties concerned a reasonable opportunity of showing cause why it should not be a corrected and thereafter he may correct the mistake and republish the roll finally.

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State of Bihar - Subsection

Section 26(8)(b) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963