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 36] [Entire Act] State of Bihar - Subsection Section 36(2) in The Bengal Land Records Maintenance Act, 1895 (2)The provisions of Section 190 of the Bengal Tenancy Act, 1885, shall apply to Rules made under clauses (b), (c) and (d).
