Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(2) in Bihar Land Reforms Rules, 1951

(2)On the expiry of [the period fixed for entertaining objections], the Compensation Officer, after giving reasonable notice to the person interested in the objection, shall hear the parties on the objection and shall receive such evidence as he may consider necessary. The Compensation Officer, after hearing the parties, may either reject the objection, modify any entry or entries made in the draft Compensation Assessment Roll or uphold the entries made therein.]