Section 17 in Bihar Land Disputes Resolution Rules, 2010
17. Abatement of proceeding.
- For purposes of Section-10 of the Act, the applicant shall be responsible for obtaining an abatement of a proceeding lying in a court other than the ones mentioned in Schedule-1 of the Act in which the issues are the same as the issues in a case under this Act. If the same is not done, the application shall stand dismissed. Consequent upon the aforesaid abatement, the issues in the case under this Act, shall be disposed off in accordance with the provisions of this Act.
