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State of Bihar - Section

Section 7C in Bihar Land Reforms Rules, 1951

7C. Settlement proceeding to be started in each case - Register 8 (Miscellaneous cases).

- A separate proceeding will be started in respect of each case in which the Collector takes action under sub-rule (i) or for each application filed under sub-rule (ii) [or in such case in which the Collector takes suo motu action under sub-rule (iv) of Rule 7-B] [Inserted by Notification No. 1644. L.R. dated 24.2.1960.]. Each proceeding will form a separate miscellaneous revenue record to which an order-sheet prescribed in Rule 129 of the Bihar Record Manual, 1941 (Schedule XIV - Form No. 562) will be attached, such case record will bear a serial number, and will be entered in 'Register 8 - Miscellaneous Cases prescribed at page 17 of the Bihar and Orissa Register and Return Manual, 1932.