Section 12 in The Bihar Bakasht Disputes Settlement Act, 1947
12. Board to follow its own procedure.
- Subject to the provisions of this Act and subject to any rules or directions that may be made or issued by the [State] [Substituted by A.L.O.] Government in this behalf, the procedure to be followed by the Board shall be such as it may consider just and convenient and the Board shall not be bound to follow any laws of evidence or procedure other than the procedure prescribed by or under this Act.
