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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(5) in Bihar Special Survey and Settlement Rules, 2012

(5)The Anchal Adhikari shall verify the details of self declaration on the basis of revenue records such as the last record of rights, Register- IB i.e Continuous Khatiyan, Register-2 i.e. the tenants's ledger or any such revenue records maintained and available at his level.