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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(1) in Bihar Land Mutation Rules, 2012

(1)In Case of registration of an instrument of transfer by way of salepurchase, gift, exchange, or by any other mode of registered transfer of a holding or a part thereof, the registering authority shall give notice in Form-VI to the Circle Officer of the area in whose jurisdiction the holding or a part thereof is situated, along with a copy of the registered deed and receipt of the landlord fee.