Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(3) in Bihar Special Survey and Settlement Rules, 2012

(3)In case the licensed surveyors are assigned work pertaining to the preparation of maps/record of rights during survey, settlement and consolidation operations or updating of the record of rights and the like, they shall be paid remuneration as fixed by the Director, Land Records & Survey, Bihar from time to time.