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(1) in The Bihar Municipal Act, 2007 (1)Notwithstanding anything contained in this Act the Government may, by notification require the Municipality to prepare and submit to the Government before a fixed date a Draft Development/Master Plan in respect of Municipality.
