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 217] [Entire Act] State of Bihar - Subsection Section 217(b) in Civil Court Rules of the High Court of Judicature at Patna (b)Suit for declaration of a right to maintenance with or without a charge on immovable property or to determine the rate thereof.
