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 171] [Entire Act] State of Bihar - Subsection Section 171(3) in The Bihar Government Estates (Khas-Mahal) Manual, 1953 (3)on lease, subject to a full assessment of rent payable by the applicant, fixed for a term of years only;
