Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(7) in Bihar Land Mutation Act, 2011

(7)[The Karamachari shall alter the entries in the continuous Khatiyan,, Tenants' Ledger Register/Jamabandi Register and Khesra Register of the Revenue Village in which the holding or a part thereof is situated reflecting the order for alteration given in the correction slip.] [Replaced by Bihar Act No. 22 of 2017, dated 4.9.2017.]