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State of Bihar - Section

Section 7F in Bihar Land Reforms Rules, 1951

7F. Disposal of claims or objections, if any.

- Where any claims or objections are filed the Collector shall personally or through a Gazetted Officer, enquire into such claims or objection prepare a report of his finding and the decision which he makes in accordance with the provisions of sub-section (2) of Section 5, sub-section (2) of Section 6, or sub-section (2) of Section, 7, as the case may be.