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 2] [Section 2] [Entire Act] State of Jharkhand - Subsection Section 2(e) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 (e)"prescribed" means prescribed by rules made under this Act; and
