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 152A] [Entire Act] State of Bihar - Subsection Section 152A(b) in Bihar Chaukidari Manual (b)On receipt of order from the Magistrate, to serve under the supervision of the panchayat general proclamations under the Survey Act, for the demarcation of boundaries.
