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 329] [Entire Act] State of Bihar - Subsection Section 329(4) in The Bihar Municipal Act, 2007 (4)The State Government shall appoint other two members of the Tribunal, one of whom may be a Civil Engineer not below the rank of the Executive Engineer and other may be a Civil Engineer or Architect having ten years experience of town planning.
