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 86E] [Entire Act] State of Bihar - Subsection Section 86E(2) in The Bihar and Orissa Local Self-Government Act, 1885 (2)Such rates shall be subject to the sanction of the [State] [Substituted by ALO.] Government and may from time to time be varied with the like sanction.
