Section 33(1)(a) in Bihar Excise Act, 1915

[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(1)(a) in Bihar Excise Act, 1915

(a)persons paying municipal rates and residing in any municipality [or Corporation] [Inserted by Act 6 of 1985.] to which such proposal relates, or (if any such municipality [or Corporation] [Inserted by Act 6 of 1985.] is divided into wards) in the ward to which such proposal relates or in any ward adjoining such ward; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 33(1)(a) in Bihar Excise Act, 1915