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 18] [Entire Act] State of Bihar - Subsection Section 18(1) in Bihar Underground Pipelines (Acquisition of Right of User in Land) Act, 2011 (1)The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.
