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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(1) in The Bihar Municipal Act, 2007

(1)Every Municipal Corporation having a population of three lacs or more may, at its first meeting after the election of Councillors thereto or as soon as may be thereafter, group the wards of the Corporation in such manner that each group consists of not less than three wards, and constitute a wards committee for each such group.