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[Cites 0, Cited by 0] [Section 302] [Entire Act]

State of Bihar - Subsection

Section 302(3) in The Bihar Municipal Act, 2007

(3)If, within such period the owner of the building fails to pull down the building or part thereof as required under sub-section (2), the Chief Municipal Officer may pull down the same, and all the expenses incurred in so doing shall be paid by the owner and be recoverable from him as an arrear of tax under this Act.