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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Bihar - Subsection

Section 47(3) in The Bihar Municipal Act, 2007

(3)in the sphere of public health and sanitation,-
(a)mass inoculation campaigns for eradication of infectious diseases,
(b)construction and maintenance of municipal markets and slaughterhouses and regulation of all markets and slaughterhouses,
(c)reclamation of unhealthy localities, removal of noxious vegetation and abatement of all nuisances,
(d)maintenance of all public tanks and regulating the re-excavation, repair and up-keep of all private tanks, wells and other sources of water-supply on such terms and conditions as the Municipality may deem proper,
(e)construction and maintenance of cattle pounds,
(f)provision for unfiltered water-supply for non-domestic uses,
(g)advancement of civic consciousness of public health and general welfare by organizing discourses, seminars and conferences, and
(h)measures for eradication of addiction of all kinds including addiction to drugs and liquor;