Section 116(2)(i) in The Bihar and Orissa Local Self-Government Act, 1885

[Cites 0, Cited by 0] [Section 116(2)] [Section 116] [Entire Act]

State of Bihar - Subsection

Section 116(2)(i) in The Bihar and Orissa Local Self-Government Act, 1885

(i)require the owner or occupier of any hut, or the owner of any privy to remove such hut or privy, either wholly or in part, in pursuance of clause (a) of sub-section (1); or

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State of Bihar - Subsection

Section 116(2)(i) in The Bihar and Orissa Local Self-Government Act, 1885