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 5] [Entire Act] State of Bihar - Subsection Section 5(4) in Bihar Privileged Persons Homestead Tenancy Rules, 1948 (4)The Collector shall after hearing the parties on all points arising out of the application pass such order as to him seems to be just and proper.
