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[Cites 0, Cited by 0] [Section 9(6)] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(6)(c) in Bihar Land Mutation Act, 2011

(c)The Collector of the district shall not pass any order modifying, altering or setting aside the order appealed against unless the concerned parties have been given a reasonable opportunity of being heard.