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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(5) in The Bihar Land Disputes Resolution Act, 2009

(5)If local enquiry is required, the Competent Authority may himself hold the enquiry or authorise any other public servant or Advocate to conduct the local enquiry and submit the report.The Competent Authority may also issue commission for local enquiry.