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 7D] [Entire Act] State of Bihar - Subsection Section 7D(2) in The Bihar Land Reforms Act, 1950 (2)[ The provisions of sub-section (1) shall have effect notwithstanding anything contained in Section 4 (a) and shall be without prejudice to the exemptions granted or concession given to intermediaries under Sections 5, 6, 7A, 7B and 7C.
