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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(8) in Bihar Land Mutation Act, 2011

(8)[On the basis of the alteration effected in the entries of the Tenants' Ledger Register/Jamabandi Register the Karmachari shall alter the yearly demand of rent and cess of the concerning jamabandi.] [Replaced by Bihar Act No. 22 of 2017, dated 4.9.2017.]