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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(2)(ix) in Bihar Land Mutation Rules, 2012

(ix)Self-attested photocopy of document of settlement / transfer / assignment of public land issued by the competent authority in case of acquisition of interest through settlement / transfer / assignment of public land such as Gair Mazarua Malik / Khas, Gair Mazarua Aam, ceiling surplus land etc.