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[Cites 0, Cited by 0] [Section 448] [Entire Act]

State of Bihar - Subsection

Section 448(4) in The Bihar Municipal Act, 2007

(4)In this Section-
(a)"Premises" means any land, building or part of a building and includes a hut, shed or other structure or any part thereof;
(b)"Vehicles" means any vehicle used or capable of being used for the purpose of road transport, whether propelled by mechanical power or otherwise.