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 41(2)] [Section 41] [Entire Act] State of Bihar - Subsection Section 41(2)(k) in The Bihar Gramdan Act, 1965 (k)the manner in which lands, if any, set apart for cultivation by the Gram Sabha itself, shall be cultivated; and