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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(4) in Bihar Special Survey and Settlement Rules, 2012

(4)If any of the parties does not appear even after proper service of the notice, claims/ objections may be disposed off ex-parte on the basis of available revenue records and field verification.Chapter - VII Publication of Draft Khanapuri Record of Rights