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] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(2) in The Land Acquisition (Bihar Amendment) Act, 1960 (2)All provisions of the Land Acquisition Act, 1894 (I of 1894) which were omitted or substituted by the Acts repealed under sub-section (1) shall be deemed to have revived.
