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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(3) in The Bihar Land Disputes Resolution Act, 2009

(3)[ After the abatement of the case under sub-section (2), the case filed under this Act shall be adjudicated and disposed off in accordance with the provisions of this Act.] [Inserted by Bihar Act 21, 2010.]