Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 30 in Bihar Land Disputes Resolution Rules, 2010

30. Execution of order.

- For purposes of Section 15 of the Act, the Competent Authority shall execute the order passed by him subject to order, if any, passed in appeal. If no appeal is filed within the prescribed period he shall proceed to execute the said order either himself or authorise any other officer or employee to execute the same.