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[Cites 0, Cited by 0] [Section 488(4)] [Section 488] [Entire Act]

State of Bihar - Subsection

Section 488(4)(f) in The Bihar Municipal Act, 2007

(f)All sums charged on any property under various Acts listed in sub-section(1) of this Section or the Rules or Regulations framed thereunder shall continue to be charged on that property and the charge shall be enforceable by the Municipality.