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[Cites 0, Cited by 8] [Entire Act]

State of Bihar - Section

Section 65 in The Bihar Municipal Act, 2007

65. Power of State Government to call for the Records etc.

- The State Government may, at any time, require any municipal authority-
(a)to produce any record, correspondence, or other documents,
(b)to furnish any return, plan, estimate, statement, accounts, or, statistics, and
(c)to furnish or obtain any report and thereupon such municipal authority shall comply with such requirement.