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[Cites 0, Cited by 7] [Section 18(1)] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(1)(l) in The Bihar Municipal Act, 2007

(l)has been wilfully omits or refuses to perform his duties and functions or abuses the power vested in him or is found to be guilty of misconduct in the discharge of his duties or become physically or mentally incapacitated for performing his duties