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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(1) in Bihar Land Mutation Act, 2011

(1)The Collector/ Additional Collector of the district under this Act may, on an application made to him on this behalf or for the purpose of satisfying himself as to the legality or propriety of any order made under this Act or the rules made thereunder by any officer or authority, call for and examine the records of any case pending before or disposed of by such officer or authority and pass such order as he deems fit.