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 22] [Entire Act] State of Bihar - Subsection Section 22(ii) in Bihar Land Disputes Resolution Rules, 2010 (ii)The Competent Authority may order the sale of standing crop, the deposit of sale proceeds thereof and the delivery of sale proceeds in accordance with Section 16 (2) of the Act.
