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

State of Bihar - Subsection

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

(b)all the powers and duties which, under the provisions of this Act or the Rules or the Regulations made thereunder or any other law for the time being in force, may be exercised or performed by the members of the Empowered Standing Committee or of any Committee of the Municipality or the Chief Councillor, shall be exercised or performed, subject to such directions as the State Government may give from time to time, by such person or persons as the State Government may appoint in this behalf: