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 142] [Entire Act] State of Bihar - Subsection Section 142(3) in The Bihar Municipal Act, 2007 (3)When the objection has been determined the order passed on such objection shall be recorded in the said register and, if necessary an amendment made in the assessment list in accordance with the result of the objection.
