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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(31) in The Bihar Municipal Act, 2007

(31)[Director of Municipal Administration] [Substituted 'Director of Local Bodies' by Bihar Act No. 2 of 2014, dated 8.1.2014.] means an officer appointed as such by the State Government, and includes an Additional Director, a Joint Director, a Deputy Director, or any other officer of the State Government authorized by it to perform the functions of the [Director of Municipal Administration] [Substituted 'Director of Local Bodies' by Bihar Act No. 2 of 2014, dated 8.1.2014.] under this Act;