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State of Bihar - Section

Section 60 in The Bihar Municipal Act, 2007

60. Keeping of minutes and proceedings.

- Minutes of each meeting of the Municipality and of a committee of the Municipality recording therein the names of the Councillors present at such meeting and the proceedings of each such meeting shall be drawn up and entered in a book to be kept for that purpose and shall be laid before the next meeting of the Municipality or such committee, as the case may be, and signed at such meting by the Presiding Officer thereof.