Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(1) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958

(1)An application for sanction for transfer or partition shall be made before the Consolidation Officer in Form II, as the case may be, containing the particulars as mentioned therein.