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[Cites 0, Cited by 1] [Section 141] [Entire Act]

State of Bihar - Subsection

Section 141(2) in The Bihar Municipal Act, 2007

(2)All such applications containing objections shall be made in writing within thirty days after the receipt of the notice served upon him regarding the assessment or valuation for assessment of any holding:Provided that the Chief Municipal Officer may if he thinks fit extend the said period of thirty days to a period not exceeding sixty days.