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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(4) in Bihar Special Survey and Settlement Act, 2011

(4)While preparing the basic record of rights, the khanapuri party shall take into account to-date ground realities, changes, transfers, sub-divisions, partitions, hereditary devolution, exchanges and the like in matters of determining right, title and ownership of the raiyati holdings.