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 1] [Entire Act] State of Bihar - Section Section 9 in Bihar Private Universities Act, 2013 9. Requirement of land. - No University shall be established unless the sponsoring body is in possession of (i)a minimum of 10 acres of land outside the municipal limits; or(ii)a minimum of 5 acres of land within the municipal limits.
