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[Cites 0, Cited by 0] [Section 3(7)] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(7)(b) in The Land Registration Act, 1876

(b)any survey made [by any Government] [Substituted by A. O for 'by the Government'.] which may be adopted [by the [State] [Inserted by A. O for 'by the Government'.] Government], by notification in the 9[Official Gazette] as defining mauzas for the purposes of this clause in any specified area;