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State of Bihar - Section

Section 14 in Bihar Land Mutation Act, 2011

14. Reasons to be recorded for delay in disposal of mutation petitions.

- In cases where mutation petitions have not been disposed of within the time limit provided under the foregoing sections, the Circle Officer shall record reasons for the delay in the order-sheet of the case-record which will be subject to scrutiny by the Collector of the District in the prescribed manner.