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 32] [Entire Act] State of Bihar - Subsection Section 32(2) in The Bihar Apartment Ownership Act, 2006 (2)In discharging his function under the Act, the competent Authority will have the powers of a Civil Court under the Code of Civil Procedure, 1908 while trying a suit.
