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 21 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963 21. Filing of return by the land-holder under Section 18 (1) in case of future acquisition by inheritance, bequest, gift or on alluvial action. - The return to be filed by the land-holder under sub-section (1) of Section 18 shall be in Form L.C. 14.
