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 36] [Entire Act] State of Bihar - Subsection Section 36(2) in Bihar Land Reforms Rules, 1951 (2)The Collector shall, on receipt of a notice of discharge under sub-rule (1); publish a copy of it in his Notice Board, and shall also send extracts thereof to each Sub-divisional Officer concerned for similar publication in his Notice Board.
