Legal Document View

Unlock Advanced Research with PRISMAI

- 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 7 in The Bihar Consolidation of Holdings and Prevention of Fragmentation (Amendment) Act, 1981

7. Amendment of section 10 of Bihar Act XXII of 1956.

- In section 10 of the said Act,-
(i)in sub-section (5), for the words, figures and brackets "sub-section (3) of section 10" the words, figures and brackets "sub-section (2) of section 10" shall be substituted; and
(ii)in sub-section (6) for the words, figures and brackets "sub-section (4) or (5)" the words, figures and brackets "sub-section (3), (4) or (5)" shall be substituted.