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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(1) in Bihar Special Survey and Settlement Rules, 2012

(1)Before the initiation of Khanapuri work of a revenue village, a teriz i.e, abstract of last record of rights and a Kheshra Register shall be prepared village wise in triplicate in Form-5 and Form-6 respectively.