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] [Entire Act] State of Bihar - Section Section 486 in The Bihar Municipal Act, 2007 486. Provisions of the Chapter to override other provisions. - The provisions of this Chapter shall have effect notwithstanding anything to the contrary contained elsewhere in this Act.
