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 4] [Entire Act] State of Bihar - Subsection Section 4(1) in Bihar Land Tribunal Rules, 2010 (1)An application to the Tribunal shall be presented by the applicant in person or by an agent or by a duly authorised lawyer to the Registrar or any other officer authorised in writing by the Registrar to receive the same.
