Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 332] [Entire Act] State of Bihar - Subsection Section 332(3) in The Bihar Municipal Act, 2007 (3)The Chief Municipal Officer may regulate the use of materials, design or construction or other practices for interior decoration in accordance with the Rules and the Regulations in this behalf.
