Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 398] [Entire Act]

State of Bihar - Subsection

Section 398(1) in The Bihar Municipal Act, 2007

(1)The State Government may, in consultation with the High Court of the State, designate one or more Judicial Magistrates for the trial of offences against-
(a)this Act, and
(b)the Rules and the Regulations made thereunder, and may prescribe the time within which, and the place at which, such Judicial Magistrate or Judicial Magistrates shall sit for such trial of offences.