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 3] [Section 52] [Entire Act] State of Bihar - Subsection Section 52(4) in The Bihar Municipal Act, 2007 (4)In the case of grave disorder arising in a meeting, the Presiding Officer may, if he thinks necessary so to do, adjourn the meeting to a date specified by him.
