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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(3) in Bihar Special Survey and Settlement Act, 2011

(3)The Government may engage a private agency in the preparation of preliminary record of rights in whole or in part, including preparation of notices for the raiyats and their service to the raiyats concerned and inviting objections thereon. Objections to the notices shall be collected and compiled in the prescribed manner.