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 4B] [Entire Act] State of Bihar - Subsection Section 4B(ii) in Bihar Land Reforms Rules, 1951 (ii)if such order is passed by the Collector of the district, to the Commissioner of the Division.]
