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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(5) in The Bihar Apartment Ownership Rules, 2004

(5)When aforesaid appeal is preferred, the appellate authority shall call for the relevant records from the competent Authority, and after hearing the parties, pass an order in writing giving reason therefor, allow or dismiss the appeal and after disposal of such appeal shall forthwith return the records alongwith a copy of that order to the competent Authority.