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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(3) in The Bihar Land Disputes Resolution Act, 2009

(3)After the response is filed by the opposite party, the Competent Authority may allow one week's time to the applicant or the complainant to file his rejoinder, documentary evidence, if any, and a list of witnesses, if any, to be examined by him.