Section 3 in Bihar Land Disputes Resolution Rules, 2010
3. Procedure for filing applications before the Competent Authority.
- (i) An application shall be presented by the applicant in person or by an agent or by a duly authorised advocate in the land disputes section of the office of the Competent Authority. The Section Officer or any other Assistant authorised by the Competent Authority shall grant a receipt against the application received and make entries in a Register of applications received, which will be maintained in Form-1.(ii)The application under sub-rule (i) shall be presented in triplicate in a paper book form.(iii)The Competent Authority may permit more than one person to join together and file a single application in case cause of action and the nature of relief prayed for is same or that they have a common interest in the matter.Explanation. - Cases received in the office of the Competent Authority on reference from the prescribed authority or officer under Section 4(i) of the Act shall be given fresh numbers and shall be processed and disposed off in accordance with the procedure delineated in these Rules.
