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 4A] [Entire Act] State of Bihar - Subsection Section 4A(b) in The Bihar Land Reforms Act, 1950 (b)in a proceeding under clause (h), report the matter for orders of Government which may thereupon pass such orders as it may consider necessary;
