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 16] [Section 48] [Entire Act] State of Bihar - Subsection Section 48(3) in The Bihar Municipal Act, 2007 (3)If the Chief Councillor fails to call the requisition meeting provided in subsection (2), the meeting may be called by the persons who signed the requisition.
