Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 290] [Entire Act] State of Bihar - Subsection Section 290(4) in The Bihar Municipal Act, 2007 (4)Any expense incurred under this Section in connection with the preparation of development Plan for the Municipality shall be paid by the Municipality.
