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[Cites 0, Cited by 0] [Section 326(1)] [Section 326] [Entire Act]

State of Bihar - Subsection

Section 326(1)(a) in The Bihar Municipal Act, 2007

(a)to make such alterations as may be specified by the Chief Municipal Officer in the notice with the object of bringing the building or the work in conformity with such sanction or such condition of such sanction or the provisions of this Act or the Rules or the Regulations made thereunder, or