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 216] [Entire Act] State of Jharkhand - Subsection Section 216(n) in Civil Court Rules of the High Court of Judicature at Patna (n)Appeals under section 70, sub-clause 2(b) of the Bihar Hindu Religious Trusts Act (I of 1951).
