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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(7) in The Bihar Municipal Act, 2007

(7)The Municipality constituted upon its dissolution before the expiration of the period specified in sub-section (5) shall continue only for the remainder of the period for which the dissolved Municipality would have continued under sub-section (5) had it not been so dissolved.