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 26] [Entire Act] State of Bihar - Subsection Section 26(4) in Bihar Land Reforms Rules, 1951 (4)The Commission may advise the State Government on such matters as may be brought up in a meeting of the Commission with the approval of the Chairman.
