Section 25 in Bihar Land Disputes Resolution Rules, 2010
25. Conditions as to passing of interim orders.
- Notwithstanding anything contained in any provisions of the Bihar Land Disputes Resolution Act or any other Act as referred to in Schedule-1 of the Act or in any other law for the time being in force, the Competent Authority or the Commissioner may pass an interim order as an exceptional measure, if he is satisfied for reasons to be recorded in writing, that it is necessary to do so for preventing any loss or damage being caused to the applicant or in any exceptional circumstance, during the pendency of the application or proceeding before him as an exception.
