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 8 in Bihar Agriculture Land (Conversion for Non Agriculture Purposes) Rules, 2011 8. Application for exemption from payment of conversion fee. - Application for exemption from the payment of conversion fee, with reference to sub section (1) of Section 7 of the Act, shall be made in Form 6.
