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 403(1)] [Section 403] [Entire Act] State of Bihar - Subsection Section 403(1)(b) in The Bihar Municipal Act, 2007 (b)to demolish such work, the Municipal Magistrate having jurisdiction may, in his discretion, direct such person to pay the fine and also to demolish the work.