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[Cites 0, Cited by 0] [Section 125A(4)] [Section 125A] [Entire Act]

State of Bihar - Subsection

Section 125A(4)(vii) in The Bihar Panchayat Raj Act, 2006

(vii)Powers of entry into and inspection of premises, etc.-Any person authorized in this behalf by the State Government may enter into any premises and inspect such premises and any vehicle, vessel or animal therein for the purpose of determining whether, and if so in what manner, an order under clause (i) should be made in relation to such premises, vehicle, vessel or animal, or with a view to securing compliance with any order made under that clause.