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 41] [Entire Act]

State of Bihar - Subsection

Section 41(1) in Bihar Disqualified Owners' (Management of Property) Act, 1952

(1)In every suit or proceeding arising out of or under the provisions of the Bihar Land Reforms Act, 1950, in respect of any estate or tenure belonging to a disqualified owner, the Court in which the suit or the proceeding has been instituted shall issue a notice of the institution thereof to the District Judge.