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[Cites 0, Cited by 0] [Section 209] [Entire Act]

State of Bihar - Subsection

Section 209(3) in The Bihar Municipal Act, 2007

(3)In the exercise of the powers conferred on the Chief Municipal Officer by this Section, he, or any other agency authorized by him in this behalf, shall cause as little damage and inconvenience as may be possible, and shall make full compensation for any damage or inconvenience caused by him.