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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Bihar - Subsection

Section 105(1) in The Bihar Municipal Act, 2007

(1)The Empowered Standing Committee shall maintain a register and a map of all the immovable properties of which the Municipality is the owner or which is vested in it, or which the Municipality holds in trust for the Government, and a register of all movable properties belonging to the Municipality.