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 7(1)] [Section 7] [Entire Act] State of Bihar - Subsection Section 7(1)(a) in Bihar Disqualified Owners' (Management of Property) Act, 1952 (a)three shall be members of the Bihar Legislative Assembly to be elected in the prescribed manner by the said Assembly;