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 7] [Entire Act] State of Bihar - Subsection Section 7(i) in Bihar Land Reforms Rules, 1951 (i)payable by a proprietor or tenure-holder under Section 7 in respect of lands on which buildings or structures other than buildings used primarily as office or Kutcheries and, or
