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 8] [Entire Act] State of Bihar - Subsection Section 8(1) in Bihar Land Tribunal Rules, 2010 (1)Every application filed under Rule 3 shall set forth concisely the facts and the grounds for the relief prayed for in the application. Such grounds shall be numbered consecutively.
