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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Bihar - Subsection

Section 80(b) in The Bihar State Housing Board Act, 1982

(b)removes, any mark set up for the purpose of indicating any level or direction necessary to the execution or works authorised by this Act or any Rule or Regulation made or scheme sanctioned thereunder, he shall on correction be punished with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.