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[Cites 0, Cited by 0] [Section 311] [Entire Act]

State of Bihar - Subsection

Section 311(1) in The Bihar Municipal Act, 2007

(1)Subject to such terms and conditions as may be prescribed, any public utility concern requiring the use of the sub-soil under any municipal street, drain, land or other property for the purpose of laying lines for such utility service such as electric supply or telecommunication, shall obtain permission of the Municipality for such use.