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 138B in The Bihar Municipal Act, 2007 138B. Chairman and Members of the State Property Tax Board. - Qualification and disqualification of the Chairman and the members of the Property Tax Board, their appointment and functions shall be in such manners as may be prescribed.]
