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State of Bihar - Section

Section 168 in The Bihar Municipal Act, 2007

168. Functions assigned to Municipality or other agencies.

- In the discharge of its obligations for providing urban environmental infrastructure and services in relation to water supply drainage and sewerage, solid waste management, communication systems and agencies commercial infrastructure, the Municipality may, where ever considered appropriate in the public interest, -
(a)discharge any of its obligations on its own, or
(b)enter into any private sector participation agreement.