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

State of Bihar - Subsection

Section 13(9) in Bihar Special Survey and Settlement Rules, 2012

(9)In case any party does not appear even after given an opportunity for appearance, of being heard and adduce evidence, if any, claims/objections may be disposed off ex-parte on the basis of available records, documentary evidence and spot verification, if necessary.