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 25I(2)] [Section 25I] [Entire Act] State of Bihar - Subsection Section 25I(2)(d) in Bihar Land Reforms Rules, 1951 (d)items due for payment but not authorised or paid during the half year with details, viz, (a) - (b) and (b) - (c);