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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Bihar - Subsection

Section 73(1) in The Bihar Municipal Act, 2007

(1)There shall be a fund to be called the Municipal Fund which shall be held by the Municipality in trust for the purposes of this Act, and all moneys realized or realizable under this Act and all moneys otherwise received by the Municipality shall be credited thereto.