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 10] [Entire Act] State of Bihar - Subsection Section 10(2) in Bihar Land Reforms Rules, 1951 (2)The petition of claim shall be filed in duplicate and shall be verified in the manner laid down in the Code of Civil Procedure, 1908 for the verification of plaints.
