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 4] [Section 18] [Entire Act] State of Bihar - Subsection Section 18(3) in The Bihar Land Reforms Act, 1950 (3)The decision of the Board and, where no appeal has been preferred to the Board, the decision of the Claims Officer shall be final.
