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 20] [Entire Act] State of Bihar - Subsection Section 20(2) in The Bihar Municipal Act, 2007 (2)The presiding officer of the Municipality shall be, in the case of-(a)the Municipal Corporation, the Mayor,(b)the Municipal Council, the Municipal Chairperson, and(c)the Nagar Panchayat, the Municipal President.
