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 36] [Entire Act] State of Bihar - Subsection Section 36(2) in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983 (2)In the case of such applicants as have not finally been allotted any dwelling unit/flat the said deposit shall be refunded.
