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 Jharkhand - Section Section 3 in The Bihar Scheduled Areas Laws Regulation, 1950 3. Application of the Bihar Premises Requisitions (Temporary Provisions) Act, 1949, and rules made thereunder to the Scheduled Areas. - The Bihar Premises Requisitions (Temporary Provisions) Act, 1949 and the rules made thereunder shall apply to the Scheduled Areas.
