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State of Bihar - Section

Section 22 in The Land Registration Act, 1876

22. Board may order new registers to be prepared.

- The Board may order new registers to be prepared whenever it may think fit, and such registers shall be prepared from the registers existing at the time of such order, and from the entries of subsequent changes in the intermediate registers, and from any other authentic information available to the Collector; and such additions to, omissions from, and alterations in, the entries as they appeared in the previous registers shall be made as subsequent changes have rendered necessary, and the authority for every other authentic information available to the Collector.