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] [Entire Act] State of Bihar - Section Section 43 in Bihar Forest Contract Rules 43. Every sum due from a contractor to the Governor under these Rules whether as rent, royalty, compensation or otherwise shall be recoverable as provided in Sections 82, 83 and 85 of the Indian Forest Act, 1927.
