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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(2) in Bihar Land Reforms Rules, 1951

(2)The Compensation Officer incharge of the register (Form R) shall also maintain a Tauzi wise index of applications for compensation in Form S, which shall be used by him as a cross-check against any double payment when any Sanctioning Authority sends any record to him for report regarding any particular claim to the payment of compensation.]