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 44S(2)] [Section 44S] [Entire Act] State of Jharkhand - Subsection Section 44S(2)(b) in The Bihar Co-operative Societies Act, 1935 (b)out of the land for the benefit of which the loan has been granted as if they were arrears of land revenue in respect of that land;