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[Cites 0, Cited by 0] [Section 290(2)] [Section 290] [Entire Act]

State of Bihar - Subsection

Section 290(2)(b) in The Bihar Municipal Act, 2007

(b)If at any time the Government is satisfied that the Municipality is not taking steps necessary to prepare such Development/Master Plan within that period, the Government may direct the Chief Town Planner or other consultants to prepare the Development/Master Plan.