Section 20(2)(iii) in Bihar Special Survey and Settlement Act, 2011

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State of Bihar - Subsection

Section 20(2)(iii) in Bihar Special Survey and Settlement Act, 2011

(iii)If any application is still pending under Section 108A of Bihar Tenancy Act for correction of mistake, or material error in the Record of Right, correction may be made after giving reasonable opportunity to the parties concerned to appear and heard in the matter. The application shall be disposed of within 120 working days from the date of coming into force of this amendment in accordance with the provisions of Bihar Tenancy Act, 1885 as if such provisions have not been superseded under this Act.

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State of Bihar - Subsection

Section 20(2)(iii) in Bihar Special Survey and Settlement Act, 2011