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

State of Bihar - Subsection

Section 20(6) in Bihar Special Survey and Settlement Act, 2011

(6)The Settlement Officer may sanction settlement rent-roll with or without correction or may return it to the Assistant Settlement officer for reconsideration.Provided that no entry shall be amended until reasonable notice has been given to parties concerned to appear and be heard in the matter.