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 3 in The Bihar Municipal Election Rules, 2007 3. Qualification for registration as electors. - The qualification for the registration of electors at election of Municipality shall be the same as provided in Section 451 of the Act.
