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State of Bihar - Section

Section 16 in The Land Registration Act, 1876

16. Intermediate registers.

- Intermediate registers shall be kept up for the purpose of recording therein from time to time changes affecting the entries which stand in the general and mauzawar registers, so that by a reference to them, in connection with those registers, correct information upto date on the points recorded may be obtained at any time, also for the purpose of keeping together, as far as possible, in a convenient from, the information which will eventually be required for re-writing the general and mauzawar registers.