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 17 in The Bihar Land Tribunal Act, 2009 17. Power to give directions. - For the purpose of giving effect to the provisions of this Act, it shall be competent for the State Government to issue such directions as they may deem fit to any officer, authority or person subordinate to the Government.
