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 70] [Entire Act] State of Bihar - Subsection Section 70(2) in The Bihar Municipal Act, 2007 (2)For the avoidance of doubts, it is hereby declared that an order of dissolution under sub-section (1) of Section 69 shall not effect or imply in any way the dissolution of the Municipality as a body corporate.
