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[Cites 0, Cited by 0] [Section 136(3)] [Section 136] [Entire Act]

State of Bihar - Subsection

Section 136(3)(i) in The Bihar Municipal Act, 2007

(i)Section 27 of the said Indian Stamp Act, 1899 (II of 1899) as from time to time so modified, shall be read as if it specifically required the particulars referred to therein to be set forth separately in respect of property situated within the limits of municipality and outside such limits respectively; and