Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(2) in Bihar Land Tribunal Rules, 2010

(2)In the reply filed under sub-rule (1), the opposite party shall specifically admit, deny or explain the facts stated and grounds taken by the applicant in his application and may also state such additional fact as may be found necessary for a just decision of the case.