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 10] [Entire Act] State of Bihar - Subsection Section 10(4) in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951 (4)Any person referred to in sub-section (1) shall not be entitled to any remedy except as provided in Section 16.
