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 30] [Entire Act] State of Bihar - Subsection Section 30(7) in The Bihar Municipal Act, 2007 (7)The Empowered Standing Committee shall assign to a Wards Committee such number of officers and other employees as it deems fit and shall designate one of such officers as the Wards Officer of such Wards Committee.
