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 16] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(104) in The Bihar Municipal Act, 2007 (104)"Board of Councillors" means the elected body of the Municipality consisting of Councillors elected in general election under Section- 12 of this Act or in a byelection of a Municipality;
