Legal Document View

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
[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Bihar - Subsection

Section 27(1)(c) in The Bihar Municipal Act, 2007

(c)he is removed from office by a written order of the Chairman, or provided that no member of empowered State Committee shall be removed from his post within two yeas of his nomination.