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State of Bihar - Section

Section 298 in The Bihar Municipal Act, 2007

298. Maps of underground utilities.

- The Chief Municipal Officer shall cause to be maintained complete survey maps, drawings and descriptions of all underground utilities in the municipal area, and maps of fire hydrants and sewerage man-holes in such Form, and in such manner, as may be provided by Regulations, and shall ensure the secrecy of the same in conformity with the provisions of any law relating to right to information.