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 3] [Entire Act] State of Bihar - Subsection Section 3(2) in The Kosi Diara (Reduction of Settled Rents) Act, 1939 (2)Any reduction deemed to have been made by sub-section (1) in the rent payable by a raiyat shall take effect from the date on which this Act comes into force.
