Section 9 in Bihar Land Disputes Resolution Rules, 2010
9. Filing of reply and other documents by opposite party.
- (i) Each of the opposite party intending to contest in the case, shall file in triplicate, reply to the application and documents relied upon by him in paper book form in the office of the competent authority within a fortnight's time after service of notice of the application on him.(ii)In the reply filed under sub-rule (i), the opposite party shall specifically admit, deny or explain the facts stated and grounds taken by the applicant in his application and may state such additional facts as may also be found necessary for a just decision of the case.(iii)The opposite party shall also serve a copy of reply alongwith documents as referred to in sub-rule (i) on the applicant or his lawyer, if any, and file proof of such service alongwith the reply.(iv)The Competent Authority may allow one week's time to the applicant or the complainant for filing of rejoinder, documentary evidence, if any, and a list of witnesses, if any, to be examined by him.(v)The pleadings shall be verified in the same manner as provided for in Order VI, Rule 15 of the Code of Civil Procedure, 1908.
