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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Bihar - Subsection

Section 27(3) in Bihar Land Tribunal Rules, 2010

(3)The copying section will requisition the required papers from the office of the Registrar and then will notify the required folios for supply of the copy applied for and on deposit of the required folios for supply of the copy applied for, the order and/or document shall be copied out on the folios and after proper comparison of the same, and putting signatures of the copying clerk and the comparer, a seal of certified to be true copy will be put thereon with signature of the incharge officer and thereafter the same will be supplied to the person applying for the copy.