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 116] [Entire Act] State of Bihar - Subsection Section 116(3) in The Bihar and Orissa Local Self-Government Act, 1885 (3)If any work required by any such notice is not executed within the period specified in the notice the Union Committee may themselves cause work to be carried out.
