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 6] [Entire Act] State of Bihar - Subsection Section 6(iv) in Bihar Land Disputes Resolution Rules, 2010 (iv)An applicant may, subsequent to the filing of an application, apply for an interim order or direction. Such application shall, as far as possible, be in the prescribed form.
