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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(2) in Bihar Special Survey and Settlement Act, 2011

(2)The State Government may, by notification, declare, with regard to any specified area, that a record of rights has been finally published for every village included in such area and such notification shall be conclusive evidence of such publication.