Section 7 in Bihar Land Disputes Resolution Rules, 2010
7. Scrutiny of applications.
- (i) The Section Officer or the Assistant authorised by him under sub-rule (i) of Rule 3, shall endorse on every application the date on which it is presented or deemed to have been presented under the Rule and shall sign the endorsement.(ii)If, on scrutiny, the application is found to be in order, it shall be duly registered and given a serial number.(iii)If the application, on scrutiny, is found to be defective and the defect noticed is formal in nature, the Section Officer or authorised Assistant may allow the concerning party to rectify the same and if the defect is not formal in nature, the Section Officer or authorised Assistant may allow the applicant such time to rectify the defect, as he may deem necessary.(iv)If the applicant fails to rectify the defect within the time allowed under sub-rule (iii), the Section Officer may, by order and for reasons to be recorded in writing, decline to register the application and inform the applicant accordingly.(v)An appeal against the order passed under sub-rule (iv) may be preferred by the person aggrieved within thirty days from the date of such order, to the competent authority and such appeal may be dealt with and disposed off by the competent authority or in his absence, any officer authorised by the Sub-Divisional Officer by special or general order, whose decision thereon shall be final.
