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State of Bihar - Section

Section 53A in The Land Registration Act, 1876

53A. [ Record of evidence in inquiries. [Inserted by Section 11 of Ben Act 2 of 1906.]

- The evidence of every person examined by the Collector in any inquiry from which an appeal lies under this Act shall be recorded in the same manner as is provided in the case of a Civil Court by the [Code of Civil Procedure (14 of 1882).]