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[Cites 0, Cited by 0] [Section 424] [Entire Act]

State of Bihar - Subsection

Section 424(2) in The Bihar Municipal Act, 2007

(2)After receipt and consideration of any such representation or if, in the meantime, no such representation is received, after the expiry of the period as aforesaid, the State Government may, at any time, by notification, cancel or modify such regulation either wholly or in part.