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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(2)(xv) in Bihar Land Mutation Rules, 2012

(xv)[ Self attested photocopy of the registered perpetual lease deed in respect of acquisition of land by the Departments/Boards/ Corporations of the State Government through Bihar Raiyati Land Lease Policy, 2014.] [Inserted by Amendment Rules, 2017.]