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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(2)(xii) in Bihar Land Mutation Rules, 2012

(xii)[ "Self attested photocopy of document showing restoration of Land or part thereof to the raiyat in case of restoration of land to the former raiyat or their descendants/Legal heirs under Land Acquisition Act, 1894, The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (RFCTLARR Act, 2013) The National Highways Act, 1956 and The Railways (Special) Act, 2008.] [Substituted by Amendment Rules, 2017.]