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 2] [Entire Act] State of Bihar - Subsection Section 2(101) in The Bihar Municipal Act, 2007 (101)[ "Action Taken Report" means the Report to be submitted by the Chief Municipal Officer on the action taken by the Municipality under Section 94;] [Substituted by Bihar Act No. 2 of 2014, dated 8.1.2014.]
