Section 16 in The Bihar Municipal Election Rules, 2007
16. Notice of claims and objections.
- Except in the case where the Revising Authority is prima facie satisfied as to the validity of a claim, every person whose claim or objection is received in time shall be served with a notice in the Form-4 by the Revising Authority specifying the place where and the time when his claim or objection will be heard, and he may produce or cause to be produced such evidence as he may wish to adduce, but in the absence of such evidence, the Revising Authority shall decide the matter on the basis of the relevant entries appearing in the records of the Municipality.
