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[Cites 0, Cited by 0] [Section 488(4)] [Section 488] [Entire Act]

State of Bihar - Subsection

Section 488(4)(g) in The Bihar Municipal Act, 2007

(g)From the date Act comes into existence, Municipality will have the same right as the said various authorities, organisations had in all lands within the area notified under sub-section (1) and (3) of the Act which were previously held by the said various authorities, organisations on lease from the State Government for a certain period or the possession of which has been delivered to the aforesaid authorities/ organisations.