Section 17 in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
17. [ Certificate of transfer under Section 15. [Substituted by S.O. 1461 dated 26.8.1976.]
- Certificate, of transfer. Form and particulars under section 15. - Relevant extract of Register XVII (Parts I and II) shall be issued to every raiyat and under raiyat, which shall constitute the certificate of transfer under section 15.]
