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 8] [Entire Act] State of Bihar - Subsection Section 8(b) in Bihar Agriculture Land (Conversion for Non-Agriculture Purposes) Act, 2010 (b)land owned by a local authority which is used for any community purpose so long as the land is not used for commercial purpose;
