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 338] [Entire Act] State of Bihar - Subsection Section 338(3) in The Bihar Municipal Act, 2007 (3)Subject to any land use control under this Act or any other law for the time being in force, the decision of the Chief Municipal Officer in every case where permission is refused under this Section shall be final.
