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 34] [Entire Act] State of Bihar - Subsection Section 34(5) in The Bihar Land Reforms Act, 1950 (5)[ No act or proceeding of the Commission shall be questioned by reason merely of the existence of any vacancy in or any defect in the constitution of the Commission.] [Inserted by Act 16 of 1959.]
