Section 10 in Bihar Land Disputes Resolution Rules, 2010
10. Perusal of records.
- (i) The parties to any case or their advocates may be allowed to peruse the record of the case on making an application in writing to the Competent Authority.(ii)Subject to such terms and conditions as may be prescribed by the Competent Authority by a general or special order, a person who is not a party to the proceeding, may also be allowed to peruse the record of the case after obtaining the permission of the Competent Authority in writing.
