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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Bihar - Subsection

Section 94(2) in The Bihar Municipal Act, 2007

(2)If there is any difference of opinion between the Auditor and the Municipality or if the Municipality does not remedy the defects or the irregularities mentioned in the report of the Auditor within a reasonable period, the Auditor shall refer the matter to the State Government whose decision thereon shall be final and binding.