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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Bihar - Subsection

Section 117(2) in The Bihar and Orissa Local Self-Government Act, 1885

(2)If any village for which no establishment is maintained under sub-section (1) appears to the Union Committee to be in a filthy condition, the Committee may, by written notice, require the persons who occupy buildings in the village to cleanse their holdings to the satisfaction of the Committee within a period to be specified in the notice.