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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(ii) in Bihar Land Disputes Resolution Rules, 2010

(ii)Subject to such terms and conditions as may be prescribed by the Competent Authority by a general or special order, a person who is not a party to the proceeding, may also be allowed to peruse the record of the case after obtaining the permission of the Competent Authority in writing.