(1.) IN the matter of acquisition of raiyati rights by occupancy, determination has to be made by Circle Officer.
(2.) SECTION 48D of the Bihar Tenancy Act, 1885reads thus: -
(3.) LETTERS Patent Appeal does not deserve to be admitted. It is dismissed in limine.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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