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

State of Bihar - Subsection

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

(e)All suits, prosecution, and other legal proceedings instituted or which might have been instituted by, for, or against the said authorities organisation listed in sub-section (1) and (3) of this Section may be continued or instituted by, for or against the Municipality.