Section 37A in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
37A. Authorities under the Act to be deemed courts of competent jurisdiction.
- Notwithstanding anything to the contrary contained in any other law for the time being in force, the Director of Consolidation, the Deputy Director of Consolidation, the Assistant Director of Consolidation, the Consolidation Officer and the Assistant Consolidation Officer shall be deemed to be courts of competent jurisdiction while hearing objections or appeals or deciding disputes under this Act.
