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[Cites 0, Cited by 4] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(66) in The Bihar Municipal Act, 2007

(66)"Municipality" means an institution of Self-Government constituted under Section 12, read with Article 243Q of the Constitution of India, and includes a Municipal Corporation, a Municipal Council, and a Nagar Panchayat, referred to in Section 13;