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[Cites 0, Cited by 0] [Section 301] [Entire Act]

State of Bihar - Subsection

Section 301(2) in The Bihar Municipal Act, 2007

(2)When any building or any part thereof within the regular line of a public street falls down or is burnt down or is, whether by reason of any order of the Municipality or otherwise, pulled down, the Chief Municipal Officer may forthwith take possession, on behalf of the Municipality, of the portion of the land within the regular line of the street heretofore occupied by such building and, if necessary, clear the same.