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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(h) in Bihar Urban Local Body (Community Participation) Rules, 2013

(h)"Municipality" - Municipality means an institution -of self-government constituted under section-16 of Bihar Municipal Act, 2007 read with Article 243 Q of the Constitution of India, and includes a Municipal Corporation a Municipal Council and a Nagar Panchayat, referred to in section-13.