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 24 in Bihar Lift Irrigation Rules, 1978 24. If any land held on bhaoli tenure or share cropping is liable to assessment, the owners or occupiers of such land shall be assessed in the proportion in which the produce is divisible among them.
