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 6C] [Entire Act] State of Bihar - Subsection Section 6C(12) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958 (12)Any other object of similar nature for which reservation of land may be considered necessary in the interest of the raiyats of the unit.
