Section 9 in The Bihar Land Disputes Resolution Act, 2009
9. Expeditious Resolution of Disputes.
(1)The Competent Authority shall take all possible steps for expeditious resolution of disputes and shall ensure final adjudication within a maximum period of three months from the date of the institution of the case before him.(2)The Competent Authority shall not allow adjournment to the parties without sufficient cause.(3)Failure to dispose off within stipulated period without sufficient cause may call for disciplinary action against him.
