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 21(3)] [Section 21] [Entire Act] State of Bihar - Subsection Section 21(3)(ii) in The Bihar and Orissa Natural Calamities Loans Rules, 1934 (ii)If immovable property other than the land itself its nature, value and nature and extent of pre-existing encumbrances, if any.