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[Cites 0, Cited by 0] [Section 137(1)] [Section 137] [Entire Act]

State of Bihar - Subsection

Section 137(1)(iii) in The Bihar Municipal Act, 2007

(iii)If, such separated portions of such holding or portion, are made, entirely independent and capable of separate enjoyment in conformity with the provisions of this Act. or of any rules or bye-laws made thereunder, relating to building, the Chief Municipal Officer shall assess such portion separately by assigning a separate number thereto.