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

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State of Bihar - Subsection

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

(xi)Self-attested photocopy of tripartite registered deed in case of purchase of land for Mahadalit families under the Land Purchase Policy, 2010 of the Department of Revenue & Land Reforms, Government of Bihar.

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State of Bihar - Subsection

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