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 198 in Civil Court Rules of the High Court of Judicature at Patna 198. No Manager shall have power to compromise any suit or relinquish any claim without the express sanction of the District Judge.Record-of-Rights Under Section 101.
