Section 6 in Bihar Land Disputes Resolution Rules, 2010
6. Contents of application.
- (i) Every application filed under Rule-3 shall set forth concisely the facts and the grounds for the relief prayed for in the application. Such grounds may be numbered consecutively.(ii)Every application shall be, to the extent possible, typed in double space on one side on thick paper of good quality.(iii)It shall not be necessary to present a separate application to seek an interim order or direction if the same is prayed for in the original application.(iv)An applicant may, subsequent to the filing of an application, apply for an interim order or direction. Such application shall, as far as possible, be in the prescribed form.(v)The following documents shall accompany the application, to the extent possible :-A. (i) An attested true copy of the order, if any, against which or concerning which the application is filed.(ii)Copies (Photostat/attested) of the documents relied upon by the applicant and referred to in the application;(iii)An index of the documents.B. The documents referred to in sub-rule (A) may be attested by a legal practitioner or by a Gazetted Officer and each document shall be marked serially as Annexures.C. Where an application is filed by an agent, documents authorising him to act as such agent shall also be appended to the application:Provided that where an application is filed by a legal practitioner, it shall be accompanied by a duly executed "Vakalatnama".(vi)The pleadings shall be verified in the same manner as provided for in Order-VI Rule-15 of the Code of Civil Procedure, 1908.
