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State of Bihar - Section

Section 14 in Bihar Land Disputes Resolution Rules, 2010

14. Adjournment of hearing.

- The Competent Authority may, if sufficient cause is shown, at any stage of the proceedings, grant time to the parties or any one of them and adjourn the hearing of the application. The Competent Authority may make order, as he thinks fit, with respect to cost occasioned by the adjournment.