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 21] [Entire Act] State of Bihar - Subsection Section 21(2) in The Bihar Gramdan Rules, 1966 (2)The term of office of the Sarpanch and other members shall be three years from the date of their elections and for such further period as may elapse till the establishment of a new Gram Sabha Adalat.
