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 381(1)] [Section 381] [Entire Act] State of Bihar - Subsection Section 381(1)(b) in The Bihar Municipal Act, 2007 (b)in the Rules or the Regulations made under this Act, the Municipality may, if it thinks fit, declare such expenses to be improvement expenses.