Section 15(iii) in Bihar Land Disputes Resolution Rules, 2010
(iii)If the Competent Authority considers it necessary to examine witnesses, he shall afford opportunity to the parties to the dispute to produce witnesses in support of the application or complaint and in rebuttal thereof. The Competent Authority shall ensure that witnesses are produced by the parties to the dispute without undue delay and shall also ensure that the examination of witnesses is conducted on day to day basis.
