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[Cites 0, Cited by 0] [Section 346] [Entire Act]

State of Bihar - Subsection

Section 346(2) in The Bihar Municipal Act, 2007

(2)If any land or building, public or private, is used, or permitted to be used, in contravention of the provisions of sub-section (1), the Chief Municipal Officer may stop the use thereof by such means as he deems fit, and may confiscate any article in respect of which such use is being made, prepare an inventory thereof, and, in the case of perishable items, auction them without notice.