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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(3) in Bihar Special Survey and Settlement Act, 2011

(3)[ After Publication of draft of the Record of Rights, Assistant Settlement officer shall prepare settlement rent roll for every Raiyat of the concerned Mauza on the basis of table of rates determined by the State Government.