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[Cites 0, Cited by 4] [Section 388] [Entire Act]

State of Bihar - Subsection

Section 388(1) in The Bihar Municipal Act, 2007

(1)Any person who has been convicted of any offence under this Act or the Rules or the Regulations made thereunder shall, without prejudice to any punishment to which he may be subject, be liable to pay such compensation for any damage to any property of the Municipality resulting from such offence as the appropriate Municipal Authority may consider reasonable.