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 Jharkhand - Subsection Section 4(2) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958 (2)Such an application shall be accompanied by the requisite number of its copies and also the requisite number of notices in Form III.
