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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(2) in Bihar Special Survey and Settlement Act, 2011

(2)Claims and objections with regard to the record of rights may be filed within 3 months of its final publication and such claims and objections shall be heard and disposed of in the prescribed manner by an officer not below the rank of Land Reforms Deputy Collector.