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 3B(4)] [Section 3B] [Entire Act] State of Bihar - Subsection Section 3B(4)(a) in The Bihar Land Reforms Act, 1950 (a)Such documents relating to the intermediary interests held by the intermediary as are required by the Schedule: