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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(3) in Bihar Land Tribunal Rules, 2010

(3)If the application, on scrutiny, is found to be defective and the defect noticed is formal in nature, the Registrar may allow the concerning party to rectify the same and if the defect is not formal in nature, the Registrar may allow the applicant such time to rectify the defect, as he may deem necessary.