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[Cites 0, Cited by 0] [Section 324(2)] [Section 324] [Entire Act]

State of Bihar - Subsection

Section 324(2)(b) in The Bihar Municipal Act, 2007

(b)Where the construction of a building is carried on in contravention of the provisions of clause (a), the Chief Municipal Officer may, in addition to any other action that may be taken under this Act, by order, in writing, require the person at whose instance such storage or stagnation of water in the site for the construction of the building is made, to stop forthwith any further construction of the building, and such order shall remain in force till the person as aforesaid complies with the requirements of the order as aforesaid, to the satisfaction of the Chief Municipal Officer.