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 483 in The Bihar Municipal Act, 2007 483. Communication of orders. - The Prescribed Authority under Section 482 of this Act shall after announcing the orders made under this Act send a copy thereof to the District Magistrate/State Election Commission.
