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 9A] [Entire Act] State of Bihar - Subsection Section 9A(b) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 (b)the basis on which the raiyats will contribute land for expansion of habitation and for other public purposes; and
