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] [Entire Act] State of Bihar - Section Section 3 in The Bihar District Act, 1992 3. Power to alter the limits. - The State Government may, by notification in the Official Gazette, alter the limits of the existing Commissionary, district and subdivision in any part of the State.
