Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 27 in Bihar Disqualified Owners' (Management of Property) Act, 1952

27. Power to invest surplus.

- If any surplus remains after provision has been made so far as the Collector thinks fit, for the objects mentioned in Section 26 such surplus shall be applied in the purchase of other landed property, or invested in the prescribed manner.