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 6] [Entire Act] State of Bihar - Subsection Section 6(f) in The Sakri Canals Irrigation Rules, 1952 (f)One or more Lambardars shall be appointed in the manner specified in Rule 20 to represent the lessees and to perform the duties specified in Rule 22.
