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 30] [Entire Act] State of Bihar - Subsection Section 30(3) in Bihar Land Tribunal Rules, 2010 (3)The Chairman or a Member may, at any time, relinquish his post by a signed communication addressed to Secretary/ Principal Secretary, Department of , Revenue & Land Reforms, Government of Bihar.
