Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 294] [Entire Act] State of Bihar - Subsection Section 294(1) in The Bihar Municipal Act, 2007 (1)The Municipality shall ensure, within a reasonable time, and subject to the availability of resources, that all public streets under category I, category II and category III have raised footpaths adjoining such public streets.
