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 128 in The Bihar and Orissa Local Self-Government Act, 1885 128. (Commissioner's proceedings to be submitted to Lieutenant-Governor for final orders). - [Repealed by the Bihar and Orissa Local Self-Government (Amendment) Act, 1923, (B. & O. Act 1 of 1923, Section 51)].
