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 43B] [Entire Act] State of Bihar - Subsection Section 43B(ii) in Bihar Hindu Religious Trusts Act, 1950 (ii)whether any particular property claimed by the Mahanth, Shebait, priest or a trustee is his personal property or the property of the temple or math.
