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 3] [Entire Act] State of Bihar - Subsection Section 3(a) in Bihar Privileged Persons Homestead Tenancy Rules, 1948 (a)An application to be made by a privileged tenant under sub-section (1) of Section 5 for the restoration of his possession over the homestead shall be in Form A.
