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 2] [Entire Act] State of Bihar - Subsection Section 2(o) in Bihar Agriculture Land (Conversion for Non Agriculture Purposes) Rules, 2011 (o)"Market Value" means value of the agriculture land as determined by the Collector under the provisions of the Indian Stamp Act, 1899.
