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 2] [Entire Act] State of Bihar - Section Section 144 in The Bihar Municipal Act, 2007 144. Valuations when to final. - Every valuation made by the Chief Municipal Officer under this Act shall, subject to the provision of Sections 142 and 143, be final.
