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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(2) in Bihar Land Tribunal Rules, 2010

(2)Where no application is received from legal representatives within the period specified in sub-rule (1), the proceeding against the deceased party shall abate:Provided that on the basis of reasonable and sufficient reasons, the Tribunal, on an application, may set aside the order of abatement and substitute the legal representative.