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 183] [Entire Act] State of Bihar - Subsection Section 183(1) in The Bihar Municipal Act, 2007 (1)No person shall except with the prior permission, in writing, of the Chief Municipal Officer, sink any tube-well or dig or construct any new well, tank, pond, cistern or fountain in any municipal area.
