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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(viii) in The Bihar Apartment Ownership Rules, 2004

(viii)On appeal, the Appellate Authority shall call for the relevant records from the competent Authority and shall, after hearing the parties, allow or dismiss the appeal with reasons to be recorded in writing and after disposal of such appeal, forthwith return the records along with a copy of that order to the competent Authority.