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 6 in Bihar Agriculture Land (Conversion for Non Agriculture Purposes) Rules, 2011 6. Application to the competent authority in case of non-receipt of the desired permission by him. - Application, with reference to sub section (7) of Section 3 of the Act may be made in Form 4.
