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[Cites 0, Cited by 6] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(1) in The Bihar Municipal Act, 2007

(1)The State Government may by a notification, published in the Official Gazette and in at least two leading newspapers, at least one of which shall be in vernacular intelligible conveyed its intention to constitute a municipal area to the inhabitants of the local area concerned.