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(1) in The Bihar Land Tribunal Act, 2009 (1)A person shall not be qualified for appointment as the Chairman unless he is, or has been, or is qualified to be a Judge of a High Court, or has practiced as an advocate continuously for not less than twenty years in Any High Court.
