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

State of Bihar - Subsection

Section 340(2) in The Bihar Municipal Act, 2007

(2)If, in any case, such permission is given, no change of occupancy or use shall be allowed before necessary alterations or provisions have been made to the satisfaction of the Chief Municipal Officer and in accordance with the provisions of this Act and the Rules and the Regulations made thereunder and any other law for the time being in force.