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 2] [Entire Act] State of Jharkhand - Subsection Section 2(i) in The Bihar Scheduled Areas (Amendment) Regulation, 1981 (i)the existing Explanation to Section 71-A of the Chota Nagpur Tenancy Act, 1908 noted against serial number 3 in column (4) shall be renumbered as Explanation 1; and
