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 5] [Entire Act] State of Bihar - Subsection Section 5(5) in Bihar Land Mutation Rules, 2012 (5)In case of service of notice to a minor or a person of unsound mind, the notice shall be served on the guardian of the minor or the person of unsound mind, as the case may be, in the manner as mentioned in the foregoing sub rule (4).
