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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(e) in The Land Registration Act, 1876

(e)[ reference to entries made in the intermediate register after the preparation of the general register.] [Clause (e) of section 8 is to be deemed to be repealed in a district in respect of which any order has been issued under any calsue of section 19A of this Act, See Beng. Act 2 of 1906, section 16(2).]