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State of Bihar - Section

Section 19 in The Bihar Municipal Act, 2007

19. Remuneration and allowances for Councillors.

- The Chief Councillor, the other members of the Empowered Standing Committee, and the other Councillors may receive such remuneration and allowances as may be prescribed [by Government from time to time] [Added by Bihar Act No. 2 of 2014, dated 8.1.2014.]:Provided that different rates may be prescribed for different classes of Municipalities.