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State of Bihar - Section

Section 6 in The Bihar Municipal Act, 2007

6. Constitution of Municipal Area.

- On the expiry of one month from the date of publication of notification under Section 4 and after consideration of all or any of the objections which may be submitted, the State Government may, by notification, constitution such Large Urban area, city, town or transitional area or any specified part thereof as a municipal area under this Act.