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 460] [Entire Act] State of Jharkhand - Subsection Section 460(i) in Civil Court Rules of the High Court of Judicature at Patna (i)Applications for the service of notices of execution by non-occupancy raiyats of agreements to pay enhanced rent under Section 46 of the Bihar Tenancy Act, 1885.
