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 58] [Entire Act] State of Bihar - Subsection Section 58(1) in The Bihar Municipal Act, 2007 (1)Any Councillor may give notice of raising discussion on a matter of urgent public Importance to the Municipal Secretary, stating clearly the matter to be raised.
