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

State of Bihar - Subsection

Section 7(ii) in Bihar Land Mutation Rules, 2012

(ii)Enquiries shall be made within a fortnight in such cases, in which objections are received in the first camp and after hearing properly in the second camp court to be held within 15 days at the same place, such mutation petitions shall be disposed of. In cases, in which enquiry and hearing is not possible in 15 days period, such mutation cases shall be transferred to the regular court of the Circle Officer, where after hearing concerned parties and after giving proper opportunities to produce papers in their support, the Circle Officer shall pass orders and dispose of, as he deems fit, such mutation petitions within 60 working days. Mutation cases related to succession and mutual partition shall be disposed of on priority basis in camp courts, so that Jamabandi Register is updated and Jamabandies in the names of