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 5] [Section 478] [Entire Act] State of Bihar - Subsection Section 478(b) in The Bihar Municipal Act, 2007 (b)no election to any Municipality shall be called in question except by an election petition presented to the Prescribed Authority under this Act.
