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 14] [Entire Act] State of Bihar - Subsection Section 14(6) in The Bihar Gramdan Rules, 1966 (6)The Gram Sabha shall manage the land and pay the allottee the surplus income, if any, derived from the land in accordance with the provisions of sub-rules (7) and (8) of Rule 12.
