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 288] [Entire Act] State of Bihar - Subsection Section 288(4) in The Bihar Municipal Act, 2007 (4)After considering the views of the Empowered Standing Committee, the State Government may, by notification, declare that the right of user in such land shall be acquired.
