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

State of Bihar - Subsection

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

(vi)Self-attested photocopy of document showing consent of all cosharers and the signatures of the co-sharers which shall be duly identified by members of Panchyat Samiti / Sarpanch / Mukhia / Ward member / Panch in rural areas or Ward Commissioner in urban areas in case of partition by mutual consent.