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 5 in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983 5. The Board shall execute housing schemes for the provision of dwelling units or sites for eligible individuals or different income groups.
