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[Cites 0, Cited by 0] [Section 28A] [Entire Act]

State of Bihar - Subsection

Section 28A(7) in The Bihar Gramdan Act, 1965

(7)Subject to the provisions of this Act and to any Rules or directions that may be made or issued by the Government in this behalf the procedure to be followed by the Nyaya Sabha shall be such as it may consider just and necessary, and the Nyaya Sabha or the Panch Pith shall not be bound to follow any laws of evidence or procedure other than the procedure prescribed by or under this Act.