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 38(2)] [Section 38] [Entire Act] State of Bihar - Subsection Section 38(2)(h) in The Bihar Gramdan Act, 1965 (h)the maximum extent of land that a person may hold and own for the purposes of being a landless person under Section 20;