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State of Bihar - Section

Section 487 in The Bihar Municipal Act, 2007

487. Removal of difficulties.

- If any difficulty arises in giving effect to the provisions of this Act, the State Government may, as occasion may require, by order do or cause to be done anything which may be necessary for removing the difficulty:Provided that no such order shall be made after the expiry of a period of five years from the date of commencement of this Act.