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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(i) in Bihar Instruments Valuation Rules, 1991

(i)The District Collector shall obtain from the concerned Registering Officers the figures relating to the highest value of conveyances of every category of land/property situated within each Halka of all circles and ward of notified area/Municipality/Corporation Registered/presented in the preceding financial year.