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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(2) in Bihar Land Reforms Rules, 1951

(2)As soon as the Court decides to refer a dispute to a Tribunal under subsection (4) of Section 32, it shall give a notice of its decision to the State Government in the Revenue Department and to the parties; whereupon each party shall within a period of 30 days of the service of such notice send its recommendation to the State Government in the Revenue Department for the appointment of the member to represent it on the Tribunal.