Section 5 in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
5. [ Appeals under Sections 6(4), 10(6), 12A(2) and 19(2).-Manner of disposal of appeals under sub-section (4) of Section 6, sub-section (6) of Section 10, sub-section (2) of Section 12A and sub-section (2) of Section 19. [Substituted by S.O. 1461, dated 26.8.1976.]
- In hearing and disposing of appeals filed under sub-section (4) of Section 6, subsection (6) of Section 10, sub-section (2) of Section 12A and sub-section (2) of Section 19 the procedure laid down in Order XLI of the Code of Civil Procedure for the disposal of civil appeals shall be followed as far as may be.]
