Section 2(21) in The Bihar Municipal Act, 2007

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

State of Bihar - Subsection

Section 2(21) in The Bihar Municipal Act, 2007

(21)"Chief Municipal Officer" means,-

(i)in relation to a Municipal Corporation, the Municipal Commissioner, and

(ii)in relation to a Municipal Council or Nagar Panchyat, the Municipal Executive Officer;