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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Bihar - Subsection

Section 119(2) in The Bihar Municipal Act, 2007

(2)If any money borrowed by the Municipality from the State Government before the commencement of this Act.or under sub Section (1) is not repaid, or any interest due in respect thereof is not paid, according to the terms and conditions of such borrowing, the State Government may attach the Municipal Fund or any portion thereof.