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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(1) in Bihar Land Tribunal Rules, 2010

(1)Each of the opposite party intending to contest in the case, shall file in triplicate, reply to the application and documents relied upon by him in paper book from with the Registrar within one month after service of notice of the application on him.