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 50] [Entire Act] State of Bihar - Subsection Section 50(5) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 (5)The powers conferred on the Deputy Commissioner under this section shall be exercised in accordance with the prescribed procedure.
