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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(3) in Bihar Special Survey and Settlement Rules, 2012

(3)The public notice shall clearly mention that claims/objections, if any, against the entries of Draft record of rights including the map may be filed within 30 days, from the date of the publication of draft record of rights, free of cost.