Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(d) in The Bihar and Orissa Local Self-Government Act, 1885

(d)[] [Lettered as clause (d) by Bihar Act 21 of 1947.] "Notification". - "notification" means a notification published in the [Official Gazette] [Substituted by B. and O. Act 1 of 1923 for the word 'Calcutta'.];