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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(8) in Bihar Land Mutation Rules, 2012

(8)After every mutation of land the tenant concerned shall submit his Khata Pustika pertaining to the concerned revenue village before the Circle Officer. The Circle Officer shall forward the Khata Pustika to the Karmachari concerned for its updation and after its verification by the Circle Inspector, shall put his signature and return back the updated Khata Pustika to the concerned tenant.