Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(d) in Bihar Instruments Valuation Rules, 1991

(d)For the purpose of enquiry the Collector -
(i)may call for information or record from any officer of a Government Office or Officer of autonomous bodies.
(ii)may examine any Government Official or Authority and record their statements.
(iii)may inspect properties after giving notice to the parties concerned.