Section 312(2)(e) in The Bihar Municipal Act, 2007

[Cites 0, Cited by 0] [Section 312(2)] [Section 312] [Entire Act]

State of Bihar - Subsection

Section 312(2)(e) in The Bihar Municipal Act, 2007

(e)business buildings, that is to say, any building or part thereof used for transaction of business or for the keeping of accounts and records or for similar purposes and such buildings shall include offices, banks, professional establishments, court houses, and libraries for the principal function of transaction of public business and keeping of books and records, and shall also include office buildings (premises) solely or principally used as an office or for office purpose,

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State of Bihar - Subsection

Section 312(2)(e) in The Bihar Municipal Act, 2007