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AIR 1992 PATNA 82
::(1992) 1 BLJ 37
Patna High Court
Hon'ble Judge(s):
U. P. Singh
, J
Bihar Public Land Encroachment Act (15 of 1956) , S.3— Encroachment - Initiation of proceedings - Proceedings finally concluded and finally dropped - No appeal Fresh proceedings on same allegations after nine years - Cannot be initiated by Officers concerned. 1969 PLJR 23, Rel. on. (Para 5)
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