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[Cites 0, Cited by 0] [Section 336(4)] [Section 336] [Entire Act]

State of Bihar - Subsection

Section 336(4)(a) in The Bihar Municipal Act, 2007

(a)Notwithstanding anything contained in the foregoing provisions of this Section, the Chief Municipal Officer may, forthwith or with such notice as he thinks fit, demolish, repair or secure or cause to be demolished, repaired or secured, any such wall or building or thing affixed thereto, on the report of the Municipal Architect and Town Planner, certifying that such demolition, repair or securing of the building, wall or thing is necessary for the safety of the public or the inmates of the building.