Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(2) in Bihar Special Survey and Settlement Rules, 2012

(2)The government may notify an officer not below the rank of the Deputy Collector Land Reforms for hearing and disposal of claims/objections filed against the entries of finally published record of rights including the map.