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State of Bihar - Section

Section 6 in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951

6. Non-appearance of landlord or any other person.

- If on the date fixed in the notice issued under Section 4 or on any date to which the matter may be adjourned, the landlord or any other person fails to appear after due service of notice, the Collector may proceed ex parte.