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 42] [Entire Act] State of Bihar - Subsection Section 42(ii) in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983 (ii)A lease deed for the land specified in sub-regulation (i), shall be drawn up and executed in such form as may be prescribed by the Board.
