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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(4) in Bihar Land Mutation Act, 2011

(4)The Additional Collector, in whose jurisdiction the land or a part thereof of the jamabandi is situated, on a petition filed for the cancellation of the jamabandi or on reference from a Government Department which has an interest in the land or a part thereof or suo motu, may initiate proceedings for cancellation of the jamabandi by issuing notice to persons having interest in the jamabandi.