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 7] [Entire Act] State of Bihar - Subsection Section 7(2) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958 (2)Such member shall be an adult and shall be a raiyat or under raiyat of the village or shall be resident thereof or of a contiguous village.
