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 136(1)] [Section 136] [Entire Act] State of Bihar - Subsection Section 136(1)(h) in The Bihar Panchayat Raj Act, 2006 (h)has under any law for the time being in force become ineligible to be a member of any local authority;