Section 16 in Bihar Land Disputes Resolution Rules, 2010
16. Calendar of cases and time limit for disposal.
- (i) The Competent Authority shall draw up a calendar for hearing of cases and as far as possible, hear and decide the cases according to the calendar.(ii)Every application and the cases and proceedings received on transfer shall be heard and decided, as far as possible, within three months from the date of registration.(iii)The Competent Authority shall have the power to decline prayer for adjournment and also to limit the time for oral arguments.
