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[Cites 0, Cited by 13] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(8) in The Bihar Municipal Act, 2007

(8)In a municipal area newly constituted, the local authority having jurisdiction over such area immediately before such area was constituted as a municipal are, shall continue to have jurisdiction and to perform its functions till such time, not exceeding six months from the date of the notification under Section 6, as may be necessary for holding elections.