Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 336(4)] [Section 336] [Entire Act] State of Bihar - Subsection Section 336(4)(b) in The Bihar Municipal Act, 2007 (b)In any such case, the Chief Municipal Officer may cause the inmates of the building to be summarily removed from such building or from such portion thereof as he may consider necessary.