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 24 in Bihar Land Reforms Rules, 1951 24. Period within which the certificate is to be made under Section 29. - The period within which the certificate is to be made under Section 29 shall be 30 days from the date of final publication of the Compensation Assessment Roll.
