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 43(2)] [Section 43] [Entire Act]

State of Bihar - Subsection

Section 43(2)(f) in The Bihar Land Reforms Act, 1950

(f)the manner of notification of claims by a creditor to a Claims Officer under sub-section (1) of Section 14;