Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 25 in Bihar Land Tribunal Rules, 2010 25. Order to be signed and sealed. (1)Every order of the Tribunal shall be in writing and shall be signed by the Chairman/ Member or members constituting the Bench, which passed the order and shall be sealed.(2)The order shall be pronounced in open court.
