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 71] [Entire Act] State of Bihar - Subsection Section 71(1) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 (1)The [State] [Substituted by para 4 (1) of the ALO for 'Provincial'] Government may, by notification, make rules for carrying out the objects of this Act.
