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[Cites 0, Cited by 0] [Section 6D(9)] [Section 6D] [Entire Act]

State of Jharkhand - Subsection

Section 6D(9)(b) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958

(b)On the date fixed under sub-rule (8) or any subsequent date fixed for the purpose the Consolidation Officer shall hear the parties, frame issues on the points in dispute, take evidence both oral and documentary and decide the objections;