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[Cites 0, Cited by 0] [Section 281] [Entire Act]

State of Bihar - Subsection

Section 281(1) in The Bihar Municipal Act, 2007

(1)Every area improvement scheme shall, as soon as may be after it has been prepared, be submitted for approval by the Chief Municipal Officer to the Municipality which may either approve the scheme without modifications or with such modifications as it may consider necessary, or reject the scheme with directions to the Chief Municipal Officer to have a fresh scheme prepared according to such directions.