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 45] [Entire Act] State of Bihar - Subsection Section 45(c) in Bihar Chaukidari Manual (c)To appoint one of their members as a collecting member under Section 22 of the Act, and to communicate to the District Magistrate or Sub-Divisional Officer, as the case may be, the name of the person so appointed.
