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State of Bihar - Section

Section 18 in Bihar Land Mutation Act, 2011

18. Certified copies and information.

- Subject to such rules and on payment of such fee as the State Government, may from time to time prescribe in this behalf, information and certified extracts and certified copies of Order Sheets, Correction Slips, Continuous Khatian and Tenants' Ledger shall be given to persons applying for the same in the prescribed form.