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 86] [Entire Act] State of Bihar - Subsection Section 86(c) in Bihar Regional Development Authority Act, 1974 (c)for recovery of rents, profits, damages, compensation charges and other sums;
