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 377] [Entire Act] State of Bihar - Subsection Section 377(4) in The Bihar Municipal Act, 2007 (4)For the purpose of enabling any document to be served on the owner of any premises, the Chief Municipal Officer may, by notice, in writing, require the occupier of such premises to state the name and address of the owner thereof.
