PRABIR KUMAR BARAT Vs. THE STATE OF JHARKHAND AND ORS.
LAWS(JHAR)-2013-1-252
HIGH COURT OF JHARKHAND
Decided on January 17,2013

Prabir Kumar Barat Appellant
VERSUS
THE STATE OF JHARKHAND AND ORS. Respondents

JUDGEMENT

- (1.) THE State is directed to show whether they have constituted Commission as required under the Bihar Land Reforms Act, 1950 and under rule 26 of the Bihar Land Reforms Rules, 1951, if the said Act has been adopted. Put up this case after three weeks.;


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