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 326] [Entire Act] State of Bihar - Subsection Section 326(3) in The Bihar Municipal Act, 2007 (3)If such person or such owner shows the cause as aforesaid, the Chief Municipal Officer shall, by order, either cancel the notice issued under sub-section (1) or confirm the same subject to such modifications as he thinks fit.
