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 21 in The Bihar Municipal Election Rules, 2007 21. Disposal of claims by Revising Authority. - Revising Authority shall dispose of all claims and objections by a date fixed by the Registration Officer.
