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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(2) in Bihar Land Reforms Rules, 1951

(2)The Compensation Officer shall prepare Compensation Assessment Roll in Form G for each compensation-holder. If the interest of a proprietor or tenure-holder lies within the jurisdiction of more than one Compensation Officer, the Compensation Officer of the area in which such proprietor or tenure-holder re-sides or, if he is a person residing outside the State, the Compensation Officer of the area in whose jurisdiction he has the largest amount of income shall calculate the net income and prepare the Compensation Assessment Roll.