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 43D(1)] [Section 43D] [Entire Act] State of Bihar - Subsection Section 43D(1)(b) in Bihar Hindu Religious Trusts Act, 1950 (b)any person who continues to remain in the property after the expiry or termination or cancellation of the lease, mortgage or licence granted to him.