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 14] [Entire Act] State of Bihar - Subsection Section 14(2) in The Bihar Gramdan Rules, 1966 (2)On receipt of the application, the Anchal Adhikari shall issue notice to the allottee and the Gram Sabha and after hearing them and after making such enquiry as he deems fit, pass necessary orders on the application.
