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 136 in The Bihar and Orissa Local Self-Government Act, 1885 136. (Dispute between municipal authorities or local authorities in the district to be referred to Magistrate of district.) - [Repealed by the Bihar and Orissa Local Self-Government (Amendment) Act, 1923 (B. and O. Act 1 of 1923), Section 55].
