Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(e) in The Land Registration Act, 1876

(e)[ reference to entries made in the intermediate register after the preparation of the general register.] [Clause (e) of section 7 is to be deemed to be repealed in a district in respect of which any order has been issued under any clause of section 19A of this Act, See Bengal Act 2 of 1906 section 16(2).]