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[Cites 0, Cited by 0] [Section 173] [Entire Act]

State of Bihar - Subsection

Section 173(4) in The Bihar Municipal Act, 2007

(4)Where it is practicable to supply water at a reasonable cost within the meaning of sub-section (2) of Section 171, the work relating to making of connection and fixing of communication pipes and fittings shall be executed within a period of one month from the date of receipt of the application referred to sub-section (1).