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 1] [Section 351] [Entire Act] State of Bihar - Subsection Section 351(2) in The Bihar Municipal Act, 2007 (2)The Chief Municipal Officer shall specify the Forms of the registers required to be maintained under sub-section (1) and the manner in which such registers shall be maintained.
