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 321] [Entire Act] State of Bihar - Subsection Section 321(1) in The Bihar Municipal Act, 2007 (1)The State Government shall frame Building Bye-law for the Municipalities;Provided that State Government may frame one Building Bye-law for all the municipalities or separate Bye-law for separate Municipalities.
