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[Cites 0, Cited by 0] [Section 226] [Entire Act]

State of Bihar - Subsection

Section 226(3) in Bihar Board's Miscellaneous Rules, 1958

(3)Local enquiry will also be made in the localities in which the landed property is situated by a revenue officer not inferior in standing to a Nazir or Kanungo, who will report fully as to the sufficiency of the security given.