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 100] [Entire Act] State of Bihar - Subsection Section 100(vii) in Management and Working of the Forests (vii)all condemned tents of any value should be sold, perfectly useless tents should be destroyed by fire or otherwise. The sale proceeds of old tents are to be credited to Government.
