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 9 in The Bengal Land-Revenue (Settlement and Deputy Collectors) Regulation, 1833 9. Non-suit of suit to set aside decision, also. - Any suit brought before any Court of Justice to set aside a decision made inconformity with the above rules shall be non-suited with costs.
