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 8] [Entire Act] State of Bihar - Subsection Section 8(2) in Bihar Land Reforms Rules, 1951 (2)The procedure to be followed by the Appellate Authority in disposing of appeals under sub-rule (1) shall, so far as may be, the same as is provided for civil appeals in the Rules under Order XU of the Code of Civil Procedure, 1908.]
