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[Cites 0, Cited by 0] [Section 195] [Entire Act]

State of Bihar - Subsection

Section 195(b) in The Bihar Municipal Act, 2007

(b)for the purposes of laying, constructing, enlarging, deepening or otherwise repairing or maintaining any such drain or sewage disposal system, so much of the sub-soil appertaining thereto, as may be necessary for such purposes, shall be deemed also to be vested in the Municipality, and