Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 329] [Entire Act]

State of Bihar - Subsection

Section 329(1) in The Bihar Municipal Act, 2007

(1)The State Government may appoint one or more Municipal Building Tribunals (hereinafter referred to in this Section as the Tribunal) as may be considered necessary to hear and decide appeals arising out of matters referred to in Chapter XXXVII in accordance with such procedure, and to realize such fees in connection with such appeals, as may be prescribed.