Section 20(1)(b) in The Bihar Municipal Act, 2007

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

(b)in the case of a Class 'A' or Class B' or Class 'C' medium urban area,-

(i)the Municipal Council,

(ii)the Empowered Standing Committee,

(iii)the Municipal Chairperson, and

(iv)the Municipal Executive Officer;

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