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 2] [Entire Act] State of Bihar - Subsection Section 2(1) in Bihar and Orissa Places of Pilgrimage Act, 1920 (1)"licensed house" means a house in respect of which a licence for the accommodation of pilgrims has been granted under this Act and is in force;
