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 2] [Entire Act] State of Bihar - Subsection Section 2(viii) in Bihar Land Tribunal Rules, 2010 (viii)'Transferred application' means the proceeding or the application transferred to the Tribunal in terms of sub-section (2) of Section 9 and Section 15 of the Act.
