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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(6) in Bihar Special Survey and Settlement Rules, 2012

(6)In case any of the parties does not appear even after given an opportunity for appearance, hearing and adducing evidence, if any, claims/ objections may be disposed of ex-parte on the basis of available records/documentary evidences and spot enquiry, if required.