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 216] [Entire Act] State of Bihar - Subsection Section 216(g) in Civil Court Rules of the High Court of Judicature at Patna (g)Cases under Section 158 of the Bihar Tenancy Act, 1885, to determine the incidents of a tenancy.
