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[Cites 0, Cited by 0] [Section 248] [Entire Act]

State of Bihar - Subsection

Section 248(1) in The Bihar Municipal Act, 2007

(1)Subject to the provisions of Section 10, and having regard to the linkages between Urban economy, infrastructure, productivity, poverty and environmental health in the municipal area, the Municipality shall take adequate measures for-
(a)management of urban environment,
(b)measuring quality of living and working environment,
(c)monitoring of pollution levels, and
(d)undertaking health risk assessment.