Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 173] [Entire Act] State of Bihar - Subsection Section 173(5) in The Bihar Municipal Act, 2007 (5)The cost recovered under this Section for making connection and supplying communication pipes and fittings shall be spent only on work relating to water-supply.
