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 11 in The Bihar Consolidation of Holdings and Prevention of Fragmentation (Amendment) Act, 1981 11. Amendment of section 25 of Bihar Act XXII of 1956. - In section 25 of the said Act, in sub-section (2), for the word "Director" the words "Assistant Director" shall be substituted.
