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] [Entire Act] State of Jharkhand - Section Section 25 in The Bihar Evacuee Property (Management) Act 1953 25. Penalty for abatement. - Any person who abets any of the offences punishable under this Act shall be punishable with the punishment provided for the offence.
