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[Cites 0, Cited by 0] [Section 267] [Entire Act]

State of Bihar - Subsection

Section 267(1) in The Bihar Municipal Act, 2007

(1)Subject to such regulations as may be made in this behalf, the Chief Municipal Officer may, either on his own or through any other agency, provide and maintain suitable conveyances for the free carriage of persons suffering from any dangerous disease or dead bodies of persons who died of any such disease.