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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Bihar - Subsection

Section 137(3) in The Bihar Municipal Act, 2007

(3)Every alteration made under sub-section (1) shall be signed by the Chief Municipal Officer and, subject to the result of an application under Section 141, shall take effect from the quarter in which the order has been passed, but the Chief Municipal Officer, by such alteration shall not be deemed to have made a new or revised assessment list.