Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 272] [Entire Act] State of Bihar - Subsection Section 272(2) in The Bihar Municipal Act, 2007 (2)In respect of the disposal of the carcass of a dead animal under clause (b) of sub-section (1), the Chief Municipal Officer may charge such fee as may be determined by the Municipality by Regulations.
