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 30] [Entire Act] State of Bihar - Subsection Section 30(4) in The Bihar Municipal Act, 2007 (4)The Councillors of each Wards Committee shall elect from amongst: themselves one Councillor, who shall not be a member of the Empowered Standing Committee, to be its Chairperson.
