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State of Bihar - Section

Section 180 in The Bihar Municipal Act, 2007

180. Management of waterworks.

- Subject to the provisions of chapter XXI, the Chief Municipal Officer shall, either on his own or through any other agency, manage a waterworks and allied facilities belonging to the Municipality and shall maintain the same in good repair and efficient condition and shall cause to be done, from time to time, all such things as shall be necessary or expedient for improving such waterworks and facilities.