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[Cites 0, Cited by 0] [Section 215(1)] [Section 215] [Entire Act]

State of Bihar - Subsection

Section 215(1)(b) in The Bihar Municipal Act, 2007

(b)wilfully or negligently break, damage, turn on, open, close, shut off, or otherwise interfere with, any lock, cock, valve, pipe, meter or other work or apparatus belonging to the Municipality, or