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

State of Bihar - Subsection

Section 20(7) in Bihar Special Survey and Settlement Act, 2011

(7)After sanction by the settlement Officer the Assistant Settlement officer shall finally frame the settlement rent-roll and shall incorporate it with Record of rights and publish.] [Added by Bihar Act No. 23 of 2017, dated 4.9.2017.]