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[Cites 0, Cited by 0] [Section 161(1)] [Section 161] [Entire Act]

State of Bihar - Subsection

Section 161(1)(b) in The Bihar Municipal Act, 2007

(b)any other tax, fee or charge leviable under this Act, the Chief Municipal Officer may either prosecute such person, if prosecution lies under the provisions of this Act, or cause to be served on such person a notice of demand in such Form as may be specified by Regulations or in such other Form as the Chief Municipal Officer may deem fit.