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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(iii) in Bihar Land Mutation Rules, 2012

(iii)Online Mutation petitions will be received in Revenue Camp Courts also in such Anchals which are notified as Online Mutation Anchal. Such mutation petitions will be entered into computer software in the camp itself and such mutation petitions will be disposed of online. Cases in which no objection has been received shall be disposed of through online software in the Revenue Court on the same day and correction slip will also be issued same day. Thus the process of online disposal of mutation cases will be followed in the camp. Disputed cases in which objections have been received online in the camp, which cannot be disposed of in the first camp online, in such cases enquiry will be made in a fortnight and such cases will be disposed of online in the next camp. However, if it is not possible to dispose of disputed cases within 15 working days, such cases shall be transferred to the regular court of the Circle Officer, where after giving reasonable opportunity to the parties concerned, the Circle Officer will pass his order online within 60 working days. Thus mutation petitions received in the camp will also be disposed of online.]