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 41A] [Entire Act] State of Bihar - Subsection Section 41A(2) in The Bihar and Orissa Local Self-Government Act, 1885 (2)The election of any person to be Chairman of a Union Committee shall be subject to the approval of the District Board.
