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State of Bihar - Section

Section 7 in Bihar Privileged Persons Homestead Tenancy Rules, 1948

7. Verification of application.

- The Collector on receiving the original return under Rule 6 shall get it verified with reference to up-to-date rent receipts and other relevant revenue records including the record of rights maintained by the Collector, or other sources as may be considered necessary to ascertain the title and interest of the land owner concerned.