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 13] [Section 4] [Entire Act] State of Bihar - Subsection Section 4(f) in The Bihar Land Reforms Act, 1950 (f)The Collector shall [be deemed to have taken charge] [Substituted by Act 20 of 1954.] of such estate or tenure and of all interests vested in the State under this Section:
