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] [Entire Act]

State of Bihar - Section

Section 3 in Porahat Estate Act, 1893

3. Estate to become part of the Scheduled District of Chota Nagpur.

- The said estate of Porahat, as forming part of the Singhbhum District, shall form part of the Scheduled District described in Part III of the First Schedule to the Scheduled Districts Act, 1874, as the Chota Nagpur Division.