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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(3) in The Bihar Irrigation and Flood Protection, (Betterment Contribution) Rules, 1961

(3)At the time and place so fixed the Commissioner, or the Collector of the district or the Deputy Commissioner, as the case may be, shall hear the appeal in the presence of the appellant or his authorised agent if he appears and may, for reasonable cause, adjourn the hearing.