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 30] [Entire Act] State of Bihar - Subsection Section 30(a) in Bihar Forest Contract Rules (a)The lessee shall not cut or damage bamboo clumps of the previous season commonly known as Karils and shall leave behind older, healthy, green clumps equal to the number of Karils:
