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 443] [Entire Act] State of Bihar - Subsection Section 443(3) in The Bihar Municipal Act, 2007 (3)For the Municipality election the State Election Commission or on being authorised by it the District Election Officer (Municipality) shall appoint Returning Officer (Municipality) who shall not be below the rank of Deputy Collector.
