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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(4) in Bihar Special Survey and Settlement Rules, 2012

(4)The Khanapuri party shall physically verify each plot of the concerned revenue village with the map made available after Kistwar and shall make a note of all the changes in the configuration of plot and also other changes, if any. If any plot differs from the area and boundaries shown in the map, the Khanapuri Party shall ink it up in red in the map. If any plot is found subdivided into two or more parts then a separate "Bata Number (Division Number)" for each such part shall be given, and in such cases sub-division of plots shall be shown in broken lines. Accordingly, the map of the concerned revenue village shall be altered/corrected. The Amin shall verify cent-percent plots of the revenue village and Kanoongo, Assistant Settlement officer, Charge Officer and Settlement Officer shall randomly verify 25%,10%,2% and 1% of the plots respectively.