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 3] [Entire Act] State of Jharkhand - Subsection Section 3(5) in The Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1955 (5)Notwithstanding anything contained in this rule, the order may, if the District Magistrate so directs, be served by registered post with acknowledgement due.
