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] [Section 15] [Entire Act] State of Bihar - Subsection Section 15(a) in Bihar and Orissa Public Demands Recovery Act, 1914 (a)by attachment, and sale, if necessary, of any property, or, in the case of immovable property, by sale without previous attachment, or
