Section 20 in The Bihar Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1977
20. Procedure for hearing of dispute.
- The Registrar or any person exercising the powers of a Registrar or any Arbitrator or Arbitrators hearing a dispute under the last preceding section shall mutatis mutandis, follow the procedure laid down under sections 49 and 51 of the Bihar and Orissa Co-operative Societies Act, 1935 (B. & O. Act VI of 1935) and the rules framed thereunder.
