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(i) in The Land Acquisition (Bihar Amendment) Act, 1960 (i)in sub-section (1), for the words "within thirty days after the issue of the notice", the following words shall be substituted, namely :-
