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State of Bihar - Section

Section 6 in The Bihar Bhoodan Yagna Rules, 1955

6. Manner of inquiry by the Revenue Officer.

- On the date fixed for hearing or on any adjourned date the Revenue Officer shall, after hearing the declarant, the objector and the authorised agent of the committee and after taking into consideration such other evidence as may be produced on their behalf and after making such further enquiry as he deems necessary, either confirm or supersede the danpatra, in whole or in part.