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[Cites 0, Cited by 0] [Section 364] [Entire Act]

State of Bihar - Subsection

Section 364(b) in The Bihar Municipal Act, 2007

(b)ascertaining whether or not circumstances exist which render it necessary for the Chief Municipal Officer or any other officer or employee of the Municipality authorized by him in this behalf, or empowered by or under any provision of this Act, to take any action or execute any work under this Act or the Rules or the Regulations made thereunder, or