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[Cites 0, Cited by 2] [Section 69(2)] [Section 69] [Entire Act]

State of Bihar - Subsection

Section 69(2)(a) in The Bihar Municipal Act, 2007

(a)Before making any order under sub-section (1) a notice shall be given by the State Government to the Municipality calling upon it to submit representation, If any, against the proposed order within such period as may be specified in the notice.