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 15] [Entire Act] State of Bihar - Subsection Section 15(6) in Bihar Land Mutation Rules, 2012 (6)After the disposal of the revision application, the Divisional Commissioner shall return the case- record to the Collector concerned who shall send the case record to the Circle Officer concerned for implementation of the order.
