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[Cites 0, Cited by 0] [Section 440] [Entire Act]

State of Bihar - Subsection

Section 440(1) in The Bihar Municipal Act, 2007

(1)The Chief Municipal Officer or, if so authorized by the Municipality in this behalf by a general or special order, the Municipal Health Officer, the Municipal Engineer or any other officer of the Municipality may, either before or after the institution of the proceeding and on payment of such fee as may be specified by regulations, compound any offence as may be classified as compoundable by the State Government by Rules.