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] [Entire Act] State of Bihar - Section Section 13 in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983 13. The property thus allotted shall be used for such purpose only as may be specified in the conveyance Deed/Hire purchase Tenancy Agreement.
