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 3] [Entire Act] State of Bihar - Subsection Section 3(v) in The Bihar Apartment Ownership Act, 2006 (v)"Revenue Authority" means the authority that is competent for collection of rent of land, building etc. from owners of the plot of land/ Apartments;
