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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(2) in The Bengal Land Records Maintenance Act, 1895

(2)Tables of fees so payable shall be published in the [Official Gazette] [Substituted by A.O. for 'Calcutta Gazette'.], and a copy thereof in English and the vernacular language of the district, shall be exposed to public view in the office of every Registrar of Mutations.