Section 52 in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
52. Powers of the Tribunal.
- The Tribunal shall have power to entertain any application against the order passed by the Board of Revenue and shall have powers vested in the Civil Court under the Code of Civil Procedure, 1908 (Act V of 1908) including the power to punish for contempt of court.
