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State of Bihar - Section

Section 184 in The Bihar Municipal Act, 2007

184. Power to require filling up of wells.

- Whenever a supply of water has been provided in any municipal area, the Municipality may, by notice, in writing, require the owner, lessee, or occupier, as the case may be, of a well, tube-well, tank or other, water area, forming a part of any premises in such area, to fill up such well, tank or other water area.