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 16] [Entire Act] State of Bihar - Subsection Section 16(ii) in Bihar Land Disputes Resolution Rules, 2010 (ii)Every application and the cases and proceedings received on transfer shall be heard and decided, as far as possible, within three months from the date of registration.
