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 18] [Entire Act] State of Bihar - Subsection Section 18(2) in Bihar Land Reforms Rules, 1951 (2)On receipt of the returns, under sub-rule (1), the Compensation Officer shall proceed to determine the net annual income in [Form F.,] [Substituted by Notification No. 1644 LR. dated 24.2.1960.]
