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[Cites 0, Cited by 0] [Section 333] [Entire Act]

State of Bihar - Subsection

Section 333(2) in The Bihar Municipal Act, 2007

(2)The Empowered Standing shall consider all suggestions or objections, received within a period of three months of the publication of such notice, and may confirm the declaration, or may modify it, so, however that the effect of such notice is not extended.