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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(3) in Bihar Special Survey and Settlement Rules, 2012

(3)The area of each plot and total area of revenue village including boundaries of the revenue village in the Last Survey map and area of plots and total area of the revenue village and boundaries as prepared after draft publication of record of rights shall be thoroughly compared, checked and verified and the process shall be called "janch". On being satisfied after janch the Assistant Settlement Officer concerned shall pass the new area as prepared after draft publication.