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 25I(2)] [Section 25I] [Entire Act] State of Bihar - Subsection Section 25I(2)(a) in Bihar Land Reforms Rules, 1951 (a)total number (name or register, page, reference may be given) of ad interim payment due during the half year ending 30th September/31st March, 200...............