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[Cites 0, Cited by 0] [Section 347] [Entire Act]

State of Bihar - Subsection

Section 347(2) in The Bihar Municipal Act, 2007

(2)If a person continues to use a premises in contravention of the provisions of sub-section (1), the Chief Municipal Officer may, notwithstanding any other action that may be taken against such person under this Act, levy on such person a continuing fine in accordance with the provisions of sub-section (4) of Section 367.