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 13] [Entire Act] State of Bihar - Subsection Section 13(8) in The Bihar Land Disputes Resolution Act, 2009 (8)The Competent Authority shall follow the above procedure where he takes cognizance of cases on reference made by a prescribed authority or officer.
