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 12] [Entire Act] State of Bihar - Subsection Section 12(4) in The Bihar Gramdan Rules, 1966 (4)The Anchal Adhikari may, instead of terminating the interest of the Gramdan Kisan or ordering his eviction order the Gram Sabha to take over management of such land for a period to be specified in the order.
