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 11] [Entire Act] State of Bihar - Subsection Section 11(2) in The Bihar Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1977 (2)Any lease granted or tenancy right created in contravention of this section shall be void.
