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[Cites 0, Cited by 0] [Section 210(3)] [Section 210] [Entire Act]

State of Bihar - Subsection

Section 210(3)(b) in The Bihar Municipal Act, 2007

(b)fill in, reinstate, and make good, at his own cost and with the least possible delay, any land opened, broken up or removed for the purpose of placing or carrying such pipe or drain, and