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 290] [Entire Act] State of Bihar - Subsection Section 290(3) in The Bihar Municipal Act, 2007 (3)After the preparation of the Development/Master Plan the Chief Town Planner shall submit the Development/Master Plan to the Government and shall follow the procedure and exercise the powers of the Municipality in manner prescribed under this Act.
