Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 16 in The Bihar Gramdan Rules, 1966 16. Procedure for hearing appeal. - The procedure to be followed by the Appellate Authority in disposing of appeals shall as far as possible, be the same as provided for Civil Appeals under Order XLI of the Code of Civil Procedure, 1908 (Act V of 1908).
