Section 7(5A) in Bihar Special Survey and Settlement Act, 2011
(5A)[ Recess. - The work of checking of the maps and record-of-rights to be prepared in view of the provision of sub-sections (3), (4) and (5) shall be completed during the recess. The recess work shall be done in two sections, namely, (1) the drawing and area section, and (2) the khesra section.] [Inserted by Bihar Act No. 23 of 2017, dated 4.9.2017.]
