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 329] [Entire Act] State of Bihar - Subsection Section 329(3) in The Bihar Municipal Act, 2007 (3)The Chairperson shall be appointed by the State Government from the person who are or have been members of the State Superior Judicial Service,
