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] [Section 15] [Entire Act] State of Bihar - Subsection Section 15(5) in Bihar Land Mutation Rules, 2012 (5)In case any of the parties does not appear even after a reasonable opportunity to appear and being heard has been given, the Divisional Commissioner may dispose off the case ex-parte on the basis of the available records.
