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 1] [Section 43] [Entire Act] State of Bihar - Subsection Section 43(1) in The Bihar Municipal Act, 2007 (1)The State Government may constitute cadres of common municipal services of such officers of municipality referred to in sub-section (1) of Section 36 and other employees as may be determined by that Government from time to time.
