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[Cites 0, Cited by 0] [Section 323] [Entire Act]

State of Bihar - Subsection

Section 323(8) in The Bihar Municipal Act, 2007

(8)Notwithstanding anything contained in this Chapter, if the Empowered Standing Committee is to the opinion that immediate action is called for in relation to a building or a work being carried on in contravention of the provisions of this Act, it may for reasons to be recorded in writing, cause such building or work to be demolished forthwith.