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[Cites 0, Cited by 0] [Section 318] [Entire Act]

State of Bihar - Subsection

Section 318(1) in The Bihar Municipal Act, 2007

(1)Every registered Architect, who has approved building construction plan shall periodically inspect construction of such building or structure of permanent nature approved by him and if he is satisfied that construction of building is in breach or violation of building construction plan approved by him, he shall immediately report to the Chief Municipal Officer of such violation.