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[Cites 0, Cited by 0] [Section 9(7)] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(7)(c) in Bihar Land Mutation Act, 2011

(c)The Divisional Commissioner may on an application made to him on this behalf or for the purposes of satisfying himself as to the legality or propriety of any order made under this Act or the rules made thereunder by an officer or authority, call for and examine the records of any case pending before or disposed of by such officer or authority and pass such order as he deems fit.