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[Cites 0, Cited by 0] [Section 333(1)] [Section 333] [Entire Act]

State of Bihar - Subsection

Section 333(1)(e) in The Bihar Municipal Act, 2007

(e)that in any street, portion of a street, or locality, specified in such notice, the construction of any one or more of the different classes of buildings (such as residential, educational, institutional, assembly, business, mercantile, industrial, storage, and hazardous buildings) shall not be allowed without the special permission of the Empowered Standing Committee.