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 19] [Entire Act] State of Bihar - Subsection Section 19(f) in Bihar Disqualified Owners' (Management of Property) Act, 1952 (f)apply for the sanction of the Collector to any act which may involve the property in expense not previously sanctioned by the Collector;
