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[Cites 0, Cited by 0] [Section 292(2)] [Section 292] [Entire Act]

State of Bihar - Subsection

Section 292(2)(d) in The Bihar Municipal Act, 2007

(d)two officers having responsibility for fire services and preparation of development plans for the municipal area, to be nominated by the State Government either from amongst the officers of the Municipality or from the officers of the concerned State Government Departments or any authority under any law for the time being in force.