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State of Bihar - Section

Section 10 in Bihar Land Mutation Rules, 2012

10. Alteration in the entries on the basis of correction slip

- The Karmachari shall deduct the land in question from the jamabandi concerned in accordance with the mutation order as shown in the correction slip and revise the demand of rent and cess accordingly and shall enter the land with details such as khata number, khesra number and the area of land in the jamabandi of the transferee and shall revise the demand of rent and cess accordingly. If the transferee does not have a jamabandi then a new jamabandi shall be created in the name of the transferee and the land shall be entered with its details and the demand of rent and cess shall be fixed. The Karmachari shall enter the number of the jamabandi of the transferee in the correction slips and one copy of the correction slip shall be returned to the Circle Office within 3 working days of the receipt of the correction slips. The remaining copy of the correction slip shall be maintained in the guard file of the halka. On receipt of the copy of the correction slip bearing jamabandi number of transferee the Circle Office shall enclose it in the case record and produce it before Circle Officer. The Circle Officer shall enter the jamabandi number of the transferee in the order sheet and order for the closure of the case record.