Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 8 in The Bihar Gramdan Rules, 1966

8. Manner of enquiry by the Chairman.

- On the date fixed for hearing, or on any adjourned date, the Chairman shall, after hearing the declarant and the objector, and after taking into consideration such evidence as may be adduced and after making such further enquiry as may be deemed necessary, either confirm or refuse to confirm the declaration.