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 28A] [Entire Act] State of Bihar - Subsection Section 28A(2) in The Bihar Gramdan Act, 1965 (2)It shall be duty of the Nyaya Sabha to bring about an amicable settlement of all disputes in the village.
