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[Cites 0, Cited by 0] [Section 328] [Entire Act]

State of Bihar - Subsection

Section 328(1) in The Bihar Municipal Act, 2007

(1)The State Government shall prepare a Code to be called the Municipal Building Code containing rules providing for-
(a)the regulation or restriction of the use of sites for buildings,
(b)the regulation or restriction of buildings, and
(c)compliance with the provisions of any law relating to urban land ceiling or urban land use planning.