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 6(1)] [Section 6] [Entire Act] State of Bihar - Subsection Section 6(1)(c) in Bihar Disqualified Owners' (Management of Property) Act, 1952 (c)every proposal for sale or purchase of property at a price exceeding Rs. 5,000 but not exceeding Rs. 10,000;