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 Gramdan Rules, 1966 (2)On the date so fixed the presiding officer shall assess the consensus of opinion of the Gram Sabha and shall, if possible, get the President elected without any contest.
