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[Cites 0, Cited by 11] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(5) in The Bihar Land Disputes Resolution Act, 2009

(5)The Competent Authority, wherever it appears to him that the case instituted before him involves complex question of adjudication of title, he shall close the proceeding and leave it open to parties to seek remedies before the competent Civil Court.