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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(5) in Bihar Special Survey and Settlement Rules, 2012

(5)The claims/objections of the land owners/holders or any other person having interest in the land received at the Special Survey and Settlement camp shall be maintained in a separate register in Form-15 and a receipt as a token of acknowledgement for the same shall be issued to the person concerned in Form-16.