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 36(3)] [Section 36] [Entire Act] State of Bihar - Subsection Section 36(3)(b) in Bihar Forest Contract Rules (b)to recover as arrears of land revenue any part of the consideration which has fallen due and is still unpaid on the date of determination of the contract;