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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Bihar - Subsection

Section 77(1) in The Bihar Municipal Act, 2007

(1)On a requisition, in writing, by the State Government, the Empowered Standing Committee, at any time, may require the Chief Municipal Officer to undertake the execution of any work certified by the State Government to be urgently required in the public interest and, for this purpose, to make payment for such work from the Municipal Fund in so far as such payment may be made without unduly interfering with the regular work of the Municipality.