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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(1) in Bihar Land Tribunal Rules, 2010

(1)Where on the date fixed for hearing the application or on any other date to which such hearing may be adjourned, the applicant appears and the opposite party does not appear when the application is called for hearing, the Tribunal may, in its discretion, either adjourn the hearing or hear and decide the application ex-parte.