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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Bihar - Subsection

Section 35(3) in The Bihar Municipal Act, 2007

(3)In the case of a Municipal Corporation, the meeting shall be convened by the Secretary to the State Government in charge of municipal affairs or any other officer not below the rank of a Deputy Secretary to the State Government, duly authorized by him.