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] [Entire Act] State of Bihar - Section Section 29A in The Bihar and Orissa Local Self-Government Act, 1885 29A. [ Proceedings not to be invalidated by casual vacancies. [Substituted for the original Section B. and O. Act 1 of 1923.] - No act of a District Board or Local Board shall be deemed to be invalid only by reason of the existence of a vacancy in such Board.]
