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

State of Bihar - Subsection

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

(b)if, after receipt of a notice, in writing, from the Chief Municipal Officer requiring him to refrain from so doing, the owner or the occupier of the premises continues to use the water or to permit the same to be used in contravention of the provisions of this Act or the Regulations made thereunder,