Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act] State of Bihar - Subsection Section 3(2)(ii) in Bihar Land Mutation Rules, 2012 (ii)Self-attested photocopy of previous deed(s) or order(s), if any, in case the land has been transferred, without being mutated.