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State of Bihar - Section

Section 42 in Bihar Registration Rules, 2008

42. Destruction of unclaimed documents.

(1)Registered/refused documents (other than wills) remaining unclaimed in any registration office for a period exceeding two years will be destroyed with the approval of the Inspector General of Registration:-Provided that documents related to the Government authorities may be sent to the concerned office or the concerned department.
(2)The wills and cancellation of wills that remains unclaimed whether registered or refused shall not be destroyed and shall be kept in the office in safe custody.