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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(7) in Bihar Land Mutation Act, 2011

(7)The Karmachari of the area shall obtain information in the prescribed manner and intimate in the prescribed form to the Circle Officer about cases of partition, intestate or testamentary succession or acquisition of interest by any other means or instrument in a holding or a part thereof.