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 2] [Entire Act] State of Bihar - Section Section 99 in The Bihar Municipal Act, 2007 99. Power to acquire and hold property. - The Municipality shall, for the purposes of this Act, have power to acquire and hold by gift, purchase or otherwise, movable property immovable properties or any interest therein, whether within or outside the limits of the municipal area.
