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(vii) in Bihar Land Tribunal Rules, 2010 (vii)'Registrar' means with reference to the Tribunal, the Registrar appointed in the Tribunal and include any officer to whom the powers and functions of the Registrar may be delegated under these Rules.
