Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Bihar - Subsection

Section 39(3) in Bihar Regional Development Authority Act, 1974

(3)After the requisition under Sub-section (2) has been complied with, the Vice-Chairman may, if he thinks fit, depute by a written order, a police officer of any officer or other employees of the Authority to watch the premises in order to ensure that the erection of the building or the execution of the work is not continued.