Section 32(4) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(4)[ A revision shall be disposed of within the period of three months:Provided that if for any reason it is not disposed of within the period of three months, the reasons shall be recorded in writing by the revisional authority.] [Added by Act No. 18 of 2016, dated 2.9.2016.]
