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(5) in The Bihar Municipal Act, 2007 (5)The Chairperson of a Wards Committee may, at any time, resign his office by giving notice in writing to the Mayor and the resignation shall take effect from the date of acceptance by the Mayor.
