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 5 in The Bihar Gramdan Rules, 1966 5. Disposal of Objections. - The Chairman shall enter every objections filed under sub-section (3) of Section 4 and sub-section (2) of Section 5 in the register in Form No. VI and fix a date for its hearing of which notices in Form VII shall be given to the persons concerned.
