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 20] [Entire Act] State of Bihar - Subsection Section 20(4) in Bihar Agricultural and Rural Area Development Agency Act, 1978 (4)If the costs are not paid by the owner within the prescribed time such owner shall also be liable to pay such interest therein as may be prescribed.
