Section 116(2)(ii) in The Bihar and Orissa Local Self-Government Act, 1885

[Cites 0, Cited by 0] [Section 116(2)] [Section 116] [Entire Act]

State of Bihar - Subsection

Section 116(2)(ii) in The Bihar and Orissa Local Self-Government Act, 1885

(ii)require the owner or occupier of any building to construct private drains therefor, or to alter or remove private drains thereof, in pursuance of clause (b) of sub-section (1),

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State of Bihar - Subsection

Section 116(2)(ii) in The Bihar and Orissa Local Self-Government Act, 1885