Section 49 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
49. Procedure for disposal of appeal under the Act [Sub-section (2) of Section 30].
- The procedure to be followed by the Appellate Authority in disposing of appeals under the Act, shall, so far as may be practicable, be the same as provided for civil appeals under Order XLI of the Code of Civil Procedure, 1908 [Act V of 1908],
