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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(1) in Bihar Land Mutation Act, 2011

(1)After the registration of any instrument of transfer by way of sale-purchase exchange, partition, gift, or by any other mode of transfer of a holding or a part thereof is complete, the Registering Authority shall give notice of such registration in prescribed form along with a photo copy of the registered deed to the Circle Officer of the area in whose jurisdiction the holding or a part thereof is situated.