Legal Document View

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
[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(3)(c) in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(c)the transfer or partition will be against any provision of this Act or any provision of the tenancy law for the time being in force in the notified area: