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 Bihar - Section Section 21 in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983 21. The applications shall be sent with the prescribed affidavit documents and the application fee as may be determined by the Board.
