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] [Entire Act] State of Bihar - Section Section 111 in The Bihar and Orissa Local Self-Government Act, 1885 111. [ Pounds. [Substituted for the original Section 111 by Bengal Act 5 of 1908.] - Every Union Committee shall perform such functions as may be transferred to it by notification under Section 31 of the Cattle Trespass Act, 1871.]
