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 398] [Entire Act] State of Bihar - Subsection Section 398(4) in The Bihar Municipal Act, 2007 (4)Each Municipal Magistrate shall have jurisdiction over such municipal area or areas as may be specified by the State Government by notification.
