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] [Entire Act] State of Bihar - Section Section 8 in The Bengal Kanungos Regulation, 1816 8. Kanungos not to hold farms or become sureties. - Persons who may be selected to fill the office of Kanungo are hereby prohibited from holding farms, or from becoming sureties for farmers or zamindars, within the local limits of their official duties.
