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 1] [Entire Act] State of Jharkhand - Section Section 9 in The Ranchi District Tana Bhagat Raiyats' Agricultural Lands Restoration Act, 1947 9. Power of Deputy Commissioner in emergency. - [repealed by Section 6 of Bihar Act XVIII of 1956.]
