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[Cites 0, Cited by 0] [Section 195] [Entire Act]

State of Bihar - Subsection

Section 195(a) in The Bihar Municipal Act, 2007

(a)all public drains, all drains in alongside or under any public street, and all sewage disposal works, constructed or acquired out of the Municipal Fund or otherwise, and all works, materials and things appertaining thereto, which are situated within or outside the municipal area, shall be vested in the Municipality,