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[Cites 0, Cited by 0] [Section 215(1)] [Section 215] [Entire Act]

State of Bihar - Subsection

Section 215(1)(d) in The Bihar Municipal Act, 2007

(d)unlawfully obstruct the flow of, or flush, draw off, or divert, or take, sewage work belonging to the Municipality or break or damage any electrical transmission line maintained by the Municipality, or