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 459] [Entire Act] State of Bihar - Subsection Section 459(viii) in Civil Court Rules of the High Court of Judicature at Patna (viii)Complaints by decree-holders or purchasers under section 74 and Order XXI, Rules 97 and 98 of resistance to possession being given.
