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[Cites 0, Cited by 0] [Section 300] [Entire Act]

State of Bihar - Subsection

Section 300(4) in The Bihar Municipal Act, 2007

(4)The Chief Municipal Officer shall maintain a register containing such particulars as may be specified by the Municipality in this behalf, with plans attached thereto, showing all public streets in respect of which the regular line of the street has been defined or redefined and containing any other particulars which he may deem necessary.