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] [Entire Act] State of Bihar - Section Section 8 in Digha Acquired Land Settlement Act, 2010 8. State Government to provide Fund. - The State Government may provide sufficient Fund to the Board for carrying out purposes of this Act and schemes framed thereunder.Chapter-III
