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The Bihar Municipal (Amendment) Act, 2016

Bihar · state statute
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The Bihar Municipal  (Amendment) Act, 2016 
[Bihar Act 16, 2016] 
AN 
ACT 
To amend the Bihar Municipal Act, 2007 (Bihar Act 11, 2007)  
Be it enacted by the legislature of the State of Bihar in the sixty seventh year of the Republic of India 
as follows:— 
1.  Short title, extent and commencement.— (1) This Act may be called the Bihar 
Municipal (Amendment) Act, 2016. 
(2)  It shall extend to the whole of the State of Bihar . 
(3) It shall come into force at once. 
2. Amendment of section-13 of the Bihar Act 11, 2007.—Proviso to Section-13  of the said 
Act, 2007  shall be substituted by the following:-  
 “Provided that notwithstanding any thing contained  in any other provision of  this Act, until 
the relevant figures for the census of  the year 20 21 are published, it shall not be necessary for the  
State Government to re-determine the number of ward s on the basis of population of the municipal 
area ascertained at 2011 Census.”  
 By Order of the Governor of Bihar, 
 SANJAY KUMAR, 
 Secretary to Government.  
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Website: http://egazette.bih.nic.in  

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