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[Cites 0, Cited by 0] [Section 448(5)] [Section 448] [Entire Act]

State of Bihar - Subsection

Section 448(5)(b) in The Bihar Municipal Act, 2007

(b)if in consequence of the requisition of the premises, the person interested is compelled to change his residence or place of business, the reasonable expenses (if any) incidental to such change: