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 2] [Entire Act] State of Bihar - Subsection Section 2(77) in The Bihar Municipal Act, 2007 (77)"presiding officer" means,-(i)in the case of a Municipal Corporation, the Mayor,(ii)in the case of a Municipal Council, the Municipal Chairperson, and(iii)in the case of a Nagar Panchayat, the Municipal President;
