Section 18 in Bihar Land Disputes Resolution Rules, 2010
18. Reference to Competent Magistrate.
- The Competent Authority for purposes of Section 11 of the Act, may, if he is, in course of proceeding before him, satisfied that any of the parties has committed a criminal act or there is likely to be a breach of peace, refer it to the court of a Competent Magistrate for proceeding in accordance with the provisions contained in the Criminal Procedure Code.
