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[Cites 0, Cited by 0] [Section 340] [Entire Act]

State of Bihar - Subsection

Section 340(7) in The Bihar Municipal Act, 2007

(7)When an appeal is preferred under sub-section (6), the Municipal Building Tribunal or the Municipality, as the case may be, may stay the enforcement of the order made by the Chief Municipal Officer under sub-section (5) on such terms, and for such period, as it may think fit.