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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(3) in The Bihar Bakasht Disputes Settlement Act, 1947

(3)If the Board is of opinion that none of the parties was in possession or is unable to satisfy itself as to which of them was in possession of the subject of the dispute, it shall give its decision accordingly and may further order that the said subject be attached until a competent Court has determined the rights of the parties thereto.