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 6] [Entire Act] State of Bihar - Subsection Section 6(ii) in The Land Acquisition (Bihar Amendment) Act, 1960 (ii)in sub-section (3), after the words 'appropriate Government', the words 'or the Collector, as the case may be', shall be inserted."
