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

State of Bihar - Subsection

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

(xviii)"Record of rights" means entries of the surveyed land along with their category, ownership, nature, area, etc. After final publication it carries a statutory presumption of correctness;