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 3] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(c) in The Bihar Government Premises (Rent Recovery and Eviction) Act, 1956 (c)'Government premises' means any premises belonging to, or taken on lease or requisitioned by, the State Government;
