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 12 in The Land Acquisition (Bihar Amendment) Act, 1960 12. Amendment of Section 38 of Act I of 1894. - In sub-section (1) of Section 38 of the said Act, after the word "Government", the words "or the Collector, as the case may be," shall be inserted.
