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[Cites 0, Cited by 0] [Section 347] [Entire Act]

State of Bihar - Subsection

Section 347(1) in The Bihar Municipal Act, 2007

(1)If the Chief Municipal Officer is of the opinion that any premises is being used for a non-residential purpose without a licence under this Act or otherwise than in conformity with the terms of a licence granted in respect thereof, he may stop the use of any such premises for any such purpose for a specified period by such means as he may consider necessary.