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[Cites 0, Cited by 0] [Section 402(2)] [Section 402] [Entire Act]

State of Bihar - Subsection

Section 402(2)(b) in The Bihar Municipal Act, 2007

(b)further direct the person held responsible for the nuisance to pay to the complainant such reasonable cost of the complaint (including compensation for loss of time in prosecuting such complaint) as the Municipal Magistrate may determine: