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[Cites 0, Cited by 0] [Section 201(1)] [Section 201] [Entire Act]

State of Bihar - Subsection

Section 201(1)(b) in The Bihar Municipal Act, 2007

(b)there have been provided and set up on such premises such appliances and fittings as may appear to the Chief Municipal Officer to be necessary for the purposes of gathering or receiving the filth and other polluted and obnoxious matters, and conveying the same, from such premises and of effectually flushing the drain of such premises and every fixture connected therewith.