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 33A] [Entire Act] State of Bihar - Subsection Section 33A(5) in Bihar Land Reforms Rules, 1951 (5)The procedure for deposit of Bonds in the Treasury, sending intimation to the Collector, periodical verification of the Bonds, maintenance of records of the Bonds received etc. shall be the same as prescribed in Rule 32.
