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[Cites 0, Cited by 0] [Section 381] [Entire Act]

State of Bihar - Subsection

Section 381(1) in The Bihar Municipal Act, 2007

(1)If any expenses are to be recovered or are incurred on account of any work mentioned-
(a)in Section 198 and Section 200, or
(b)in the Rules or the Regulations made under this Act, the Municipality may, if it thinks fit, declare such expenses to be improvement expenses.