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[Cites 0, Cited by 0] [Section 381] [Entire Act]

State of Bihar - Subsection

Section 381(2) in The Bihar Municipal Act, 2007

(2)A register shall be maintained by the Chief Municipal Officer showing all expenses declared to be improvement expenses under this Section, and such register shall be open to inspection by any person upon payment of such fee as may, from time to time, be determined by the Empowered Standing Committee.