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 5] [Entire Act] State of Bihar - Subsection Section 5(1) in Bihar Land Tribunal Rules, 2010 (1)The Registrar or the Officer authorised by him under sub-rule (i) of Rule 4, shall enter on every application the date on which it is presented or deemed to have been presented under that Rule and shall sign the entry.
