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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Bihar - Subsection

Section 104(c) in The Bihar Municipal Act, 2007

(c)the Municipality shall not transfer any immovable property vested in it by virtue of this Act, but shall cause the same to be maintained, controlled and regulated in accordance with the provisions of this Act and the Rules and the Regulations made thereunder: