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 2] [Entire Act] State of Bihar - Subsection Section 2(b) in The Bodh Gaya Temple Act, 1949 (b)"the temple land" means the land in which the temple and its precincts stand and shall cover such area or shall lie within such boundaries as the [State] [Substituted by Adaptation of Laws Order.] Government may, by notification direct;
