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 2 in The Bengal Land-Revenue Sales (Amendment) Act, 1862

2. [ Limitation.] [The first, two paragraphs of Section 2, which were repealed by Act 1 of 1903, are omitted.]

- Applications for the registry of tenures created after the passing of this Act must be made within three months of the date of the deed constituting the tenure.