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[Cites 0, Cited by 0] [Section 55(4)] [Section 55] [Entire Act]

State of Bihar - Subsection

Section 55(4)(iii) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963

(iii)Deed, registered/unregistered regarding transfer, exchange, lease mortgage, bequest, gift, agreement, settlement, etc., certified copy/ copies of judgement/judgements of any Court/Courts.