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[Cites 0, Cited by 0] [Section 253] [Entire Act]

State of Bihar - Subsection

Section 253(2) in The Bihar Municipal Act, 2007

(2)If it appears to the Chief Municipal Officer that immediate action is necessary for public safety, he may, without notice, because such trees, shrub or hedge to be removed from the land as aforesaid and the expenses thereof shall be paid by the owner or the occupier of such land.B. Regulation of Public Bathing, Washing, etc.