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 52] [Entire Act] State of Bihar - Subsection Section 52(2) in The Bihar State Housing Board Act, 1982 (2)The Tribunal shall consist of one member only who shall be a judicial officer not below the rank of a District Judge appointed by the Government in this behalf.
