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[Cites 0, Cited by 0] [Section 366] [Entire Act]

State of Bihar - Subsection

Section 366(2) in The Bihar Municipal Act, 2007

(2)Before making any entry into any such place or opening or causing to be opened any such door, gate or other barrier, the Chief Municipal Officer or the person authorized or empowered in this behalf shall call upon two or more respectable inhabitants of the locality in which the place to be entered into is situated, to witness the entry or the opening and may issue an order, in writing, to them or any of them so to do.