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[Cites 0, Cited by 0] [Section 448] [Entire Act]

State of Bihar - Subsection

Section 448(2) in The Bihar Municipal Act, 2007

(2)The requisition shall be effected by an order in writing addressed to the person deemed by the State Government to be the owner or person in possession of the property, and such order shall be served in the prescribed manner on the person to whom it is addressed.