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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(4)(i) in Bihar Special Survey and Settlement Act, 2011

(i)When settlement rent-roll for the concerned Mauza has been prepared, the Assistant Settlement officer shall cause a draft of it to be published in the prescribed manner for a prescribed period, to receive objections regarding any omission or mistake made to any entry.