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State of Bihar - Section

Section 49 in The Land Registration Act, 1876

49. Publication of notice.

- Such notice shall be published by affixing a copy of the same on or at all the following places:-
(a)The zamindari cutcherry (if any) of the estate or other place at which the rents are ordinarily received;
(b)some conspicuous place in at least one village appertaining to the estate to which the application relates, and if the estate comprises lands situated in more than one local division, then in at least one village in each local division containing such lands;
(c)the office or Court of every Collector, Sub-divisional Officer. Judge and Munsif within whose jurisdiction, and every police-station within the jurisdiction of which any of the lands to which the application relates are known to be situated.