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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Bihar - Subsection

Section 27(4) in Bihar Land Tribunal Rules, 2010

(4)The papers and the record, after the copies are supplied, shall be returned back to the office of the Registrar:Provided that the number of required folios shall be supplied within a period of seven days from the date of the notification and in case of non-submission of the folios within that period, the application for copy shall be rejected.