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 378] [Entire Act]

State of Bihar - Subsection

Section 378(3) in The Bihar Municipal Act, 2007

(3)The Chief Municipal Officer may take any scheme, execute any work, or cause anything to be done under this Section, notwithstanding any prosecution or punishment or liability to punishment of any person under this Act or the Rules or the Regulations made thereunder for his failure to comply with such requisition or order.