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[Cites 0, Cited by 0] [Section 379(4)] [Section 379] [Entire Act]

State of Bihar - Subsection

Section 379(4)(a) in The Bihar Municipal Act, 2007

(a)Where the Chief Municipal Officer or the other officer of the Municipality referred to in sub-section (3) makes an order under that sub-section, either confirming or modifying the notice, he may, if he thinks fit,-
(i)direct that portion of the expenses, if any, to be incurred in complying with the notice as confirmed or modified shall be borne by the Municipality, and
(ii)fix a time within which the notice so confirmed shall be complied with.