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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(3) in Bihar Special Survey and Settlement Rules, 2012

(3)The self declaration which could not be verified by the Anchal Adhikari due to non availability of the relevant revenue records or due to a dispute, shall be verified by the Khanapuri party on the basis of the available records such as Teriz, khesra register etc.