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 3] [Entire Act] State of Jharkhand - Subsection Section 3(1) in The Bihar Bhoodan Yagna Rules, 1955 (1)A danpatra shall be filed under sub-section (2) of Section 10 either by donor himself or by his authorised agent or by an agent appointed by the Committee in that behalf.
