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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Bihar - Subsection

Section 34(2) in Bihar Regional Development Authority Act, 1974

(2)If such work is not carried out within the time specified in the notice the Vice-Chairman may, if he thinks fit, execute it and recover the expenses in curred thereon from the owners referred to in sub-section (1) in such proportion as may be determined by the Vice-Chairman as arrears of tax under this Act.