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 195 in Civil Court Rules of the High Court of Judicature at Patna 195. The Manager, shall pay the Government revenue, rent and other demands of the like nature, as also all just liabilities upon the estate, in due and proper time.
