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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(2) in Bihar Special Survey and Settlement Rules, 2012

(2)The revenue map shall be prepared on different scales, keeping in view the density of plots, incorporating the technical details, headings and any other relevant details pertaining to the map so that any land parcel and its boundary may be clearly shown and measured.