Section 98(6)(d) in The Bihar Municipal Act, 2007

[Cites 0, Cited by 0] [Section 98(6)] [Section 98] [Entire Act]

State of Bihar - Subsection

Section 98(6)(d) in The Bihar Municipal Act, 2007

(d)to consider the report of the Auditor appointed under Section 94 in cases where the State Government or the Municipality requires him to conduct a special audit of any receipt or expenditure of the Municipality or to examine the accounts of stores and stocks of the Municipality or to check the inventory of the properties of the Municipality including its land holdings and buildings, and

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State of Bihar - Subsection

Section 98(6)(d) in The Bihar Municipal Act, 2007