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 19 in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983 19. The Board shall inform Government of all the allotments, town wise and scheme wise, made during a financial year in respect of each income group.
