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[Cites 0, Cited by 3] [Section 54] [Entire Act]

State of Bihar - Subsection

Section 54(2) in The Bihar Municipal Act, 2007

(2)The Municipal Secretary shall record in a book, to be kept for the purpose, particulars of any disclosure made under sub-section (1) of Section 53 and of any notice given under sub-section (1) of this Section, and the book shall be open at all reasonable hours for the inspection of any Councillor.