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[Cites 0, Cited by 0] [Section 226] [Entire Act]

State of Bihar - Subsection

Section 226(2) in Bihar Board's Miscellaneous Rules, 1958

(2)Search will also be made in the registration office in which any transaction affecting such landed property would be registered with the view of ascertaining if the right and title of the surety to the land have remained unchanged.