Section 45(1)(a) in The Bihar Municipal Act, 2007

[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Bihar - Subsection

Section 45(1)(a) in The Bihar Municipal Act, 2007

(a)provide on its own or arrange to provide through any agency the following core municipal services:-

(i)water-supply for domestic, industrial, and commercial purposes,

(ii)drainage and sewerage,

(iii)solid waste management,

(iv)preparation of plans for [economic] [Inserted by Bihar Act No. 2 of 2014, dated 8.1.2014.] development and social justice,

(v)communication systems, construction and maintenance of roads, footpaths, pedestrian pathways, transportation terminals, both for passengers and goods, bridges, over-bridges, subways, ferries, and inland water transport system,

(vi)transport system accessories including traffic engineering schemes, street furniture, street lighting, parking areas, and bus stops,

(vii)community health and protection of environment including planting and caring of trees on road sides and elsewhere,

(viii)markets and slaughterhouses,

(ix)promotion of educational, sports and cultural activities, and

(x)aesthetic environment, and

(xi)[ Provision of basic services for urban poor and urban poverty alleviation.] [Added by Bihar Act No. 2 of 2014, dated 8.1.2014.]

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State of Bihar - Subsection

Section 45(1)(a) in The Bihar Municipal Act, 2007