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State of Bihar - Section

Section 337 in The Bihar Municipal Act, 2007

337. Inspection of building.

(1)The Chief Municipal Officer may, at any time during the erection or re-erection of a building or the execution of any work under this Chapter, make an inspection thereof without giving any previous notice of his intention so to do.
(2)The Chief Municipal Officer may inspect any existing building at any time by giving seven day's notice in advance.