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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(1) in Bihar Special Survey and Settlement Rules, 2012

(1)Orders passed with respect to claims/objections against the draft publication of Khanapuri record of rights, shall be complied with by making necessary additions/ alterations in the draft record of rights including the map which shall be called "Tarmim."