Section 6 in The Bihar Land Disputes Resolution Act, 2009
6. State to be a necessary party in certain cases.
- Notwithstanding anything contained in any provision in any law for the time being in force, in all cases of civil nature, concerning a land or a portion thereof, and in which one of the parties to the case is an allottee or settlee under Section-2 of the Act, the State shall be a necessary party.
