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 86P(7)] [Section 86P] [Entire Act] State of Bihar - Subsection Section 86P(7)(b) in The Bihar and Orissa Local Self-Government Act, 1885 (b)carts which are kept without the limits of the district and are only temporarily and casually used within such limits.