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[Cites 0, Cited by 0] [Section 189(1)] [Section 189] [Entire Act]

State of Bihar - Subsection

Section 189(1)(d) in The Bihar Municipal Act, 2007

(d)if the occupier refuses to admit any officer or other employee of the Municipality, duly authorized in that behalf, into the premises for the purpose of making any inspection under this Act or the Regulations made thereunder,