Section 23 in Bihar Land Disputes Resolution Rules, 2010
23. Appeal before the Commissioner.
- (i) Any party aggrieved by the order passed by the Competent Authority may file an appeal before the Commissioner, within whose jurisdiction the order has been passed, within a period of thirty days from the date of the order.(ii)If the Commissioner is satisfied that there was sufficient cause for not filing the appeal within thirty days, he may receive and dispose off the appeal beyond the period of thirty days by extending it by another thirty days.(iii)The Commissioner shall issue notices to the contesting parties allowing them 15 days time for appearance and submission of a reply to the appeal, if any.(iv)Thereafter, the Commissioner shall hear the appeal and may pass such order allowing, modifying, reversing or affirming the order passed by the Competent Authority as he may deem fit in accordance with law.
