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 26] [Entire Act] State of Bihar - Subsection Section 26(5) in Bihar Land Reforms Rules, 1951 (5)The election of members by the Bihar Legislative Assembly and by the Bihar Legislative Council shall be held in accordance with the system of proportional representation by means of a single transferable vote.
