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[Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act]

State of Bihar - Subsection

Section 70(1)(a) in The Bihar Municipal Act, 2007

(a)all the Councillors including the members of the Empowered Standing Committee and of any committee of the Municipality constituted under this Act, and the Chief Councillor and the Deputy Chief Councillor shall vacate their respective offices, and