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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(vii) in Bihar Land Disputes Resolution Rules, 2010

(vii)'Allotted Land or Settled Land' connotes the land which is allotted or settled or on which raiyati rights have accrued under any of the Acts mentioned in Schedule-1 to the Public Land Disputes Resolution Act, 2009 (Act 4 of 2010).