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 6] [Entire Act] State of Bihar - Subsection Section 6(4) in The Bihar Gramdan Rules, 1966 (4)On receipt of objections, if any the Chairman shall, either make an enquiry in the matter himself or through any other person authorised by him in this behalf and make such corrections, if any, in the statement as he may consider necessary.
