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 4] [Entire Act] State of Bihar - Subsection Section 4(2) in The Bihar Bhoodan Yagna Act, 1954 (2)The Chairman and members of the Committee shall be appointed by the State Government;[x x x x] [Omitted, by Act 15 of 1959.]
