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[Cites 0, Cited by 1] [Section 9(7)] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(7)(a) in Bihar Land Mutation Act, 2011

(a)An application for revision may be filed before the Commissioner of the Division by any person aggrieved by an order of the Collector of the district within 30 days from the date of such order.