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[Cites 0, Cited by 1] [Section 84] [Entire Act]

State of Bihar - Subsection

Section 84(2) in The Bihar Municipal Act, 2007

(2)The budget estimate received by the State Government or the Director of Local Bodies or the Regional Deputy Director of Local Bodies, as the case may be, under sub-section (1) shall be returned to the Municipality before the thirty-first day of March of that year with or without modifications of the provisions relating to subventions by the State Government.