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 31] [Entire Act] State of Bihar - Subsection Section 31(2) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 (2)No decree or order shall be passed by any Court in respect of any land included in any consolidation holding so as to create or leave a fragment.]
