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(1) in The Bihar Gramdan Rules, 1966 (1)The Gram Sabha, presided over by a nominee of the Chairman, shall, on a date to be fixed by the Chairman, of which due notice shall be given to the Gram Sabha, proceed to elect its President.
