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

State of Bihar - Subsection

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

(5)An appeal against the order passed under sub-rule (iv) may be preferred by the person aggrieved within thirty days from the date of such order, to the Chairman and such appeal may be dealt with and disposed of by the Chairman or in his absence, any member authorised by the Chairman by special or general order, whose decision thereon shall be final.