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 3] [Section 50] [Entire Act] State of Bihar - Subsection Section 50(1) in The Bihar Municipal Act, 2007 (1)The quorum necessary for the transaction of business at a meeting of the Municipality shall be "1/3" [Substituted 'one-fifth' by Bihar Act No. 7 of 2011, dated 27.5.2011.] of the total number of meeting of Councillors.
