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State of Bihar - Section

Section 2 in Bihar Municipality Disclosure Act, 2008

2. Definition.

- In this Act unless there is anything repugnant in the subject or context:
(1)"Assests" means all immovable assets vested in the municipality;
(2)"Municipality" means an institution of self-government constituted under Bihar Municipal Act, 2007 read with Article 243-Q of the Constitution of India.