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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(c) in The Land Registration Act, 1876

(c)Every proprietor and manager of an estate or revenue-free property, in which any new village may be established, whether under the name of tola kismat or any other designation, shall forthwith give notice to the Collector of the establishment of such new village: