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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(2) in Bihar Special Survey and Settlement Act, 2011

(2)After notification under Section 3, a landholder may submit before the Assistant Settlement Officer in survey office or camp office, a self declaration in respect of land held by him in the prescribed manner. The self declaration shall be verified with the available records and genealogical table by the Settlement Office and a verification certificate shall be issued to him.]