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 1] [Entire Act] State of Bihar - Section Section 134 in The Bihar and Orissa Local Self-Government Act, 1885 134. (Disputes between two or more Union Committees under the authority of different Local Boards when Local Board cannot agree). - [Repealed by the Bengal Local Self-Government (Amendment) Act, 1908 (Bengal Act 5 of 1908), Section 56.]
