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[Cites 0, Cited by 0] [Section 143] [Entire Act]

State of Bihar - Subsection

Section 143(2) in The Bihar Municipal Act, 2007

(2)Such appeal shall be presented to the District Judge within thirty days from the date of the order passed under Section 142 and shall be accompanied by an extract from the register of objection containing the order objected to and shall be disposed of according to such procedure as may be prescribed by the State Government.