Section 118(2)(ii) in The Bihar and Orissa Local Self-Government Act, 1885

[Cites 0, Cited by 0] [Section 118(2)] [Section 118] [Entire Act]

State of Bihar - Subsection

Section 118(2)(ii) in The Bihar and Orissa Local Self-Government Act, 1885

(ii)directing that the work done, or so much of the same as has been executed in contravention of the order passed under sub-section (1), be demolished or altered by the Union Committee at the expense of the owner:

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State of Bihar - Subsection

Section 118(2)(ii) in The Bihar and Orissa Local Self-Government Act, 1885