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

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

State of Bihar - Subsection

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

(c)in the case of a transitional or smaller urban area,-

(i)the Nagar Panchayat,

(ii)the Empowered Standing Committee,

(iii)the Municipal President, and

(iv)the Municipal Executive Officer.