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] [Entire Act] State of Bihar - Section Section 14 in Bihar Land Tribunal Rules, 2010 14. Enquiries and proceedings under the Act to be judicial. - All enquiries and proceedings of the Tribunal under the Act will be treated as Judicial Proceedings under Sections 193,196 and 228 of the Indian Penal Code, 1860 (XLV of 1860).
