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[Cites 0, Cited by 0] [Section 28A] [Entire Act]

State of Bihar - Subsection

Section 28A(4) in The Bihar Gramdan Act, 1965

(4)Where the parties do not agree upon the selections of Panchas, or where Panches fail to reach an unanimous decision, the Nyaya Sabha shall appoint a body of not more than five persons to be known as Panch Pith, who shall decide the case in the manner prescribed and if the Panch Pith fail to reach an agreed decision, the case shall be referred to the full bench of the Nyaya Sabha, whose decision shall be final.