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[Cites 0, Cited by 0] [Section 256] [Entire Act]

State of Bihar - Subsection

Section 256(3) in The Bihar Municipal Act, 2007

(3)Where the Chief Municipal Officer is of the opinion that immediate, removal of any nuisance continuing on any land or building in contravention of the provisions of this Act is necessary, he may, for reasons to be recorded in writing, cause such nuisance to be removed forthwith.