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 5 in Bihar Registration Rules, 2008 5. Conditions of admissibility. - The details of land and property as are referred to in Rule 3 of the MVR Rules shall be deemed to be sufficient description for identification of property under Section 21 of the Act.
